SUMIT SHARMA Vs. STATE

JUDGEMENT

(1.) VIDE this common order, I shall dispose of bail application Nos. 1788/2013, 1789/2013 and 1791/2013 as all the bail applications have been filed in case FIR No.288/2013 u/s 354/509/323/34 IPC, P.S. Tilak Nagar for grant of anticipatory bail to the petitioners.

(2.) IN Bail Application No.1788/2013, the applicant is the brother -in - law of the complainant; in Bail Application No.1789/2013, the applicant is the husband of the complainant and in Bail Application No.1791/2013, the applicant is the mother -in -law of the complainant. FIR in the instant case was registered on the statement of Poonam Sharma wherein she stated that she had filed a case u/s 12 of Domestic Violence Act which is pending in the Court of learned M.M wherein she has claimed her entitlement to live in House No.5A/16, Tilak Nagar, New Delhi. The learned M.M passed an interim order in her favour and the same was continued till 29.05.2013. Her in -laws continuously tried to throw her out from the house. On 28.05.2013, when she returned from her job, her mother -in -law, husband and brother -in -law started using filthy language against her; they all gave her beatings with danda; her husband and mother -in -law pulled her hair; her brother - in -law caught hold of her and tried to drag her towards him and when she protested, he slapped her. She rang up 100 No. and then went to police station. She was taken to Deen Dayal Upadhyay hospital where she was medically examined. She received stitches on her head; she prayed for action against her husband, mother -in - law and brother -in -law.

(3.) APPLICATION is opposed by learned APP for the State on the ground that the petitioners abused the complainant and gave her beatings. The statement made by her before the police was reiterated in her statement u/s 164 Cr.P.C; she was medically examined, as such the petitioners are not entitled to be released on bail.