PARMINDER SINGH Vs. STATE

JUDGEMENT

(1.) In this petition under Sections 438 and 482 of . the Code of Criminal Procedure, 1973 (for short "Code of Criminal Procedure"), petitioners have sought directions that they be not arrested pending final disposal of their '"application for grant of anticipatory bail, by the Court of Additional Sessions Judge, New Delhi in the case FIR No.218/2001, under Sections 498-A/406 Indian Penal Code, P.S.Naraina.

(2.) Brief facts necessary for disposal of this application are: that on 5th September, 2001, Ms.Jasmine Nagpal sent a report to the Deputy Commissioner of Police. Crime Against women (Cell), alleging that on 26/11/2000, she was married to SarabJit Singh; after the marriage, she was harassed, treated with cruelty and humiliation by her husband and his relations and that when she reached her matrimonial home, her father-in-law, mother-in-law, brother-in-law (Nandoi) and sister-in-law (Nanad) started saying that the complainant's father did not marry her according to. their status; on the basis, of this complaint, above-noted case, was registered by the police and the matter is being investigated.

(3.) Petitioner No.1, brother-in-law, (Jija of the husband of complainant) and petitioner No.2, sister-in-law, (sister of the husband of the complainant) moved an application for grant of anticipatory bail before the Court of Additional Sessions Judge, New.Delhi (for short "A.S.J.") submitting therein that they have been falsely implicated with certain oblique, and ulterior motives and that they have never interfered in any manner with the family affairs of the complainant and her husband and that the allegations against the petitioners are vague and general in nature. Learned A.S.J. vide orders dated 20/10/2001 directed the investigating agency to collect material/evidence with regard to the Istridhan articles and adjourned the bail application for hearing for 7/11/2001 without granting any interim protection against arrest to the petitioners. Petitioners by this petition have prayed for protection against their arrest pending final -disposal of their application for bail before the ASJ.