DINESH AHLUWALIA Vs. STATE

JUDGEMENT

(1.) The petitioners assail the order of the learned Additional Sessions Judge, Delhi by virtue of which the learned court passed an order admitting the petitioners to anticipatory bail but subject to the condition that they shall deposit Rs.2.5 lakhs as fixed deposit receipt on Indian Bank, Connaught Place,

(2.) Some of the relevant facts are that Dinesh Ahluwalia was married to respondent Ms. Roopa Ahluwalia. The marriage was solemnised some time in February 1992 at Calcutta. Petitioner no.2 is the mother-in-law of Roopa Ahluwalia and petitioner no.3 is the father-in-law of the complainant Roopa Ahluwalia. Both the petitioner no.l and his wife/respondent (Roopa Ahluwalia) are working in Indian Airlines. Petitioner no.l is a pilot and the complainant is an Air Hostess in the said airlines.

(3.) Respondent Roopa Ahluwalia had filed a complaint on basis of which the first information report had been recorded at Police Station Vasant Kunj with respect to offences punishable under Section 406, 498A Indian Penal Code. Petitioners apprehending arrest submitted the application seeking anticipatory bail with the court of Sessions. It is in pursuance of the said application that the above said impugned order had been passed.