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Judgment
1 paragraphs · 152 wordsK.S. Gupta, J.—Petitioner is the mother of the mother-in-law of Sarika, deceased. Case under Sections 498-A/304B/34 IPC was registered on the basis of statement of Jitender Singh Dani, father of the said deceased. Sh. Wadhwa points out that petitioner has been staying separately from her daughter in House No. 218, Raja Garden, New Delhi. In support of this statement he invites my attention to the photostat copy of ration card (at pages 23 and 24) placed on file. Sh. Kapoor states that only allegation made against the petitioner in FIR and statements of PWs is that she has been teasing deceased-. Sarika. On these facts, petitioner, who is stated to be aged about 72 years, is admitted to anticipatory bail. In the event of her arrest she be released on furnishing personal bond in the sum of Rs. 10,000/- with one surety in like amount to the satisfaction of S.H.O./I.O concerned, dusty.