RAJIV JAISWAL Vs. STATE

JUDGEMENT

(1.) This patition under Section 438 Cr.P.C. has been filed by the petitioners for being released in anticipation of their arrest in FIR No. 189/90, Police Station Lahori Gate, Delhi under Sections 498-A/ 304-B read with 34 Indian Penal Code .

(2.) Rajiv Jaiswal petitioner no.1 was married to Seema aged about 19 years on 30th November, 1989 and since then she was residing with her husband and in-laws.

(3.) Mool Chand petitioner no. 2 and Smt. Santosh (Public Witness 3) are the parents and Sanjiv Jaiswal (Public Witness 4) is the brother, and N.P. Jaiswal (Public Witness 5) is the brother-in-law (sister's husband) of petitioner No.1.