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Judgment
SANJEEV SACHDEVA, J. (ORAL)
The petitioners seek anticipatory Bail in case FIR No. 307 of 2016 under Sections 498-A/406 of the IPC Police Station Rajinder Nagar, New Delhi.
Petitioner no. 1 is the mother-in-law of complainant and petitioner no. 2 is brother-in-law of complainant.
The allegations in the FIR are that the husband of the prosecutrix after marriage did not treat her well and thereafter has abandoned her. The
allegations against the petitioners are that they are not disclosing the whereabouts of the husband who was lastly contacted by the complainant from
Singapore and the petitioners are shielding him. It is further submitted that the jewellery articles of the complainant are with the mother in law of
petitioner no. 1.
Learned counsel for the petitioner submits that the complainant and her husband (i.e. son of the petitioner No. 1) had not resided with them but last
resided in Singapore and there are no jewellery articles in possession of the petitioners. It is submitted that petitioner No. 2 is a resident of Malaysia.
Learned counsel further submits that there are no allegations against the petitioners in the subject FIR to warrant registration of a case against
them. He further submits that the petitioners are not aware of the whereabouts of the husband of the complainant and have made all the efforts
abroad to trace out his whereabouts.
By order dated 28.05.2018, interim protection was granted to the petitioners, subject to petitioners joining investigation. Learned Addl. PP informs
that petitioner No. 1 did join investigation and as Petitioner No. 2 is resident abroad, no notice was issued to him to join investigation.
On perusal of the record and keeping in view the facts and circumstances of the case, I am of the view that the petitioners have made out a case
for grant of anticipatory bail.
Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioners on bail on their furnishing a bail bond
in the sum of Rs. 25,000/- each with one surety each of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO
concerned. The petitioners shall not do anything that may prejudice either the trial or the prosecution witnesses. Petitioners shall also join investigation
as and when required by the IO.
The Petition is disposed of in the above terms.
Order Dasti under signatures of the Court Master