RAJ KUMAR JAIN Vs. KUNDAN JAIN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) This appeal arises out of an order made by the High Court of Judicature at Madras whereby the High Court allowed the criminal miscellaneous petition filed by the first respondent herein and cancelled the anticipatory bail granted to the appellants herein. Brief facts necessary for disposal of this appeal are as follows : The first appellant herein was married to the daughter of the first respondent on 17-4-2000, second appellant is the father of the first appellant. Both are residents of Bombay. The said marriage lasted hardly for 14 days and the estranged wife Dimple Jain started living separately. While the first appellant being a doctor was stationed in Bombay, after separation his wife, came to Chennai to her parents house and started living there.