VINOD KOHLI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) LEARNED counsel for the petitioners states that FIR No. 185/2011 under Section 498A/406/34 IPC registered by P.S. Timar Pur has been registered against the petitioners i.e. father-in-law and mother-in-law of the complainant.

(2.) LEARNED counsel for the petitioners submits that Pradeep Kohli husband of the complainant has already been released on bail by Metropolitan Magistrate vide order dated 12.12.2011, though after spending 25 days in custody.

(3.) SHE further submits that Pradeep Kohli husband of the complainant was released on bail after undergoing 25 days in the custody, therefore, the instant application may not be allowed.