CHARU SONEJA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This application has been filed under Sec. 439(2) CrPC read with Sec. 482 CrPC for cancellation of the anticipatory bail granted to Respondents No. 2 to 5 by order dtd. 6/8/2021 passed by the Patiala House Court in BAIL APPLNs 836/2021 and 837/2021 emanating from FIR No. 73/2021 registered at PS Naraina for the offences under Ss. 354, 354A, 354B, 406, 498A, 506, 509, 34 IPC.

(2.) The complainant gave a complaint against her husband Varun Soneja, respondent No. 2 herein, father-in-law Parveen Soneja, respondent No. 3 herein, mother-in-law Kiran Soneja, respondent No. 4 herein and brother-in-law Karan Soneja, respondent No. 5 herein, for offences under Ss. 354, 354A, 354B, 406, 498A, 506, 509, 34 IPC.

(3.) In the complaint, the complainant has alleged that pursuant to her marriage to Varun Soneja, respondent No. 2 herein, who is the son of the respondent No. 3 and 4, she has constantly been harassed by her in-laws. It is alleged that all the articles given to her by her parents were taken away from her by her mother-in-law. It is also alleged that her father-in-law attempted to rape her and has outraged her modesty. She alleged that her brother-in-law had outraged her modesty. On the said allegations, FIR No. 73/2021 for offences under Ss. 354, 354A, 354B, 406, 498A, 506, 509, 34 IPC was registered.