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 complainants husbands 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.) The case against the petitioners, as stated by the complainant in the FIR, is that after the death of the complainants husband, the petitioners started to misbehave with her and tortured her physically as well as mentally and even held her responsible for the death of her husband. The complainant also alleged that after much persuasion, only some of her articles (stridhan) had been returned to her and the other clothes, utensils and jewellery were still with her mother in law (petitioner no. 1).