IMRAN Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439, Code of Criminal Procedure, 1973 (Cr.P.C.) seeking regular bail in FIR No. 130/2019 dtd. 15/8/2019, under Ss. 307/109/34 Indian Penal Code, registered at Police Station Chandini Mahal.

(2.) The brief facts as alleged are that the applicant and the complainant are relatives living in the same house bearing no. 2126, Gali Ahata, Meel Bakhri, Turkman Gate, Delhi and the complainant is Sister-in-Law of the applicant. On the intervening night of 14/8/2019/15/8/2019 at around 3:00 a.m., a scuffle took place between the mother of the applicant and the complainant. In the meantime, the applicant also came there and asked the complainant to vacate the house. The complainant refused to do so and was then attacked by the applicant with a knife. Subsequent to the aforementioned incident, the complainant rushed to the jhuggi of her husband where he resides with his second wife and it is alleged that the applicant also followed her on her way and again attacked her with the knife, near the jhuggi of her husband. The complainant was taken to the hospital and was discharged the very next day.

(3.) The mother of the applicant, namely, Nazma, was also arrested as an accused in the present FIR and was granted bail by the learned Trial Court.