GAYATRI DEVI Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the Petitioner has assailed the order dated 21.04.2011 passed by learned Additional Sessions Judge, whereby the Respondent No. 2/accused has been admitted on bail.

(2.) Before adverting to the petition, let briefly recapitulate the facts.

(3.) A case under Section 498A/304B Indian Penal Code was registered against Respondent No. 2 and his relatives vide FIR No. 324/2009 dated 31.12.2009 at police station Janakpuri, New Delhi.