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Judgment
3 paragraphs · 152 wordsManmohan Sarin, J.—Learned Counsel for the petitioner has stated that no allegations have been made by the father end brother of the deceased although some allegations of demanding ''Dowry'' and ''Ill-treatment'' have been made against the petitioner by the mother of deceased. There is an infant girl of seven months old who is to be looked after also. Learned Counsel for the petitioner has also drawn attention to diary nothings left by the deceased.
Having regard to the facts and circumstances of this case, this is a fit case for grant of anticipatory bail. In the event of arrest, petitioner shall be released on bail of furnishing a personal bond in the sum of Rs.20,000/- with a surety in the like amount to the satisfaction of Arresting Officer.
The petitioner shall join and co-operate with the investigation and will not leave NCT of Delhi without the leave of the Trial Court.