RAJESH BANDHU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE present petition has been filed under section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) IN substance, the pertinent fact that emerges is that FIR No. 243/2011 u/s 498 A/406 IPC was lodged at P.S. Bawana on 17th July, 2011 at the statement of Smt. Vineet Rani, wife of Late Shri Abhishekh Bandhu who died in a road accident within about 7 months of the marriage. It was stated in the FIR that the petitioners, i.e. the complainant?s husband?s family, had joined hands to throw her out of the house and to deprive her of her rights as the Class I heir of her late husband.

(3.) COUNSEL for the petitioners, however, contends that all the allegations leveled against the petitioners in the FIR are totally false and have been made by the complainant in connivance with her family members to extract more money from the petitioners. COUNSEL further contends that, in fact, all the dowry items including clothes, utensils and jewellery articles had been returned to the complainant and her family members. He then states that no useful purpose would be served by sending the petitioners to face the hardship of custodial investigation. COUNSEL submits that the petitioners want to settle the matter with the complainant and if they are not granted anticipatory bail they would not be able to join the negotiations.