C482/1331/2023
2023 Latest Caselaw 2566 UK

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                               C482 No.1331 of 2023
                               Hon'ble Sharad Kumar Sharma, J.

Ms. Snigdha Tiwari and Mr. Abhijay Negi, learned counsel for the applicants.

Mr. V.K. Gemini, Deputy Advocate General for the State.

Mr. Daljeet Singh Bhandari, complainant in person.

Though the parties were called to participate for mediation, this Court has interacted with both the parties and it apparently seems, that there is no possibility of settlement owing to the attitude of either of the parties, as against one another. Couple with the fact that since the complaint case happens to be for the offences under Sections 323, 504, 506 & 120-B of IPC, they would be amenable to the parameters prescribed by the judgment of Satendra Kumar Antil vs. Central Bureau of Investigation as reported in (2022) 10 SCC 51.

It would be open for the applicants to resort to the remedies, as provided by the aforesaid judgment but the only apprehension which has been expressed by the applicants that the husband of applicant no.1 i.e. Mr. Siddhartha Bhandari, may leave the country. To rule out the said apprehension, he is refrained from doing so, except with the prior permission of the Court, who is seized with the proceedings of Criminal Complaint Case No.8049 of 2022, Daljeet Singh Bhandari vs. Birbal Singh Negi and another.

Subject to the aforesaid, the C482 Application stands closed.

The husband would pay a sum of Rs.5,000/- to applicant no.1 to meet her travelling expenses for the day.

(Sharad Kumar Sharma, J.) 29.08.2023 Arti