PRADEEP SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) This is an application under Section 438 Cr. P.C. for grant of anticipatory bail moved by the petitioner Pradeep Sharma in case FIR No. 107/2013, PS Binda Pur under Section 498A/406/34 IPC.

(2.) It is submitted by learned counsel for the petitioner that under the inducement and coercion of the complainant, the applicant got married with her at Arya Samaj Mandir, Uttam Nagar without the consent and knowledge of his family members. After marriage, complainant started pressurizing the petitioner to take L 10- 15 lacs from his parents so that she can settle in Singapore. When the petitioner refused to do so, the complainant threatened him to implicate his entire family in false criminal proceedings.

(3.) Since the petitioner married the complainant without the knowledge and consent of his family members, family of the petitioner disowned him and the complainant vide public notice dated 10th September, 2012. When the complainant came to know about this publication, she filed a frivolous complaint before CAW Cell where no specific allegation was made against the petitioner.