MOHD ANAS Vs. STATE ( GOVT NCT OF DELHI)

JUDGEMENT

(1.) The petitioner has moved this anticipatory bail application in FIR No. 0455/2021 dtd. 28/8/2021 under Sec. 308/323/509/34 IPC, registered at PS Welcome District, North East Delhi.

(2.) It has been submitted that the petitioner and his family members are innocent persons. The cousin brother of the petitioner, namely Asad got married with the daughter of Mohd. Shakir, from the complainant side on 24/3/2012 and no dowry was exchanged at the time of the marriage and two children have been born of the said wedlock.

(3.) The family of the petitioner and the complainant are relatives of each other. The wife of the cousin brother of the petitioner started harassing her husband and some matrimonial disputes arose between them. A meeting of the relatives was called at DESU Park, Jafrabad, Delhi, to work out the settlement. During the course of conversation, the quarrel started and father-in-law of the cousin brother of the petitioner took away his daughter without the consent of her husband. Complaints were filed by both the sides against each other at PS Welcome, Delhi. Efforts for settlement were made but were of no use.