SUBHASH CHAND GUPTA Vs. STATE

JUDGEMENT

(1.) This is an application filed under Section 438 Cr.P.C. for grant of anticipatory bail in FIR 130/13 dated 22.4.2013 registered under Section 498A/325/34 of the IPC at PS Begumpur, Delhi. The applicants are Subhash Chand Gupta and his wife Nirmal Gupta. Subhash Chand Gupta is the fatherin-law and Nirmal Gupta is the mother-in-law of the complainant Alpana.

(2.) Alpana, the complainant, married Dr. Ankur Gupta in the year 2011 and was residing in the matrimonial home. A daughter was born to them, who is now about 10 months old. The complainant has alleged that soon after the birth of the daughter her husband and in-laws started harassing and ill- treating her. They threw her out of the matrimonial home on 16.1.2013.

(3.) The complainant was taken to the hospital by the police where her medical examination was conducted and the opinion of the ENT specialist was taken. He opined that the loss of hearing of the left year of the complainant was due to the injuries and slapping which were grievous in nature.