MAMTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present Application under Sec. 438 read with read with Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC") by the Petitioner/Applicant seeks grant of anticipatory bail in FIR No. 512/2022 under Ss. 307/498A/34 of the Indian Penal Code, 1860 ("IPC"), registered at PS Ranhola, New Delhi.

(2.) Briefly stated, the facts relevant for adjudication of the present application are as under:-

(3.) Learned counsel for the applicant submitted that the complainant was never subjected to any form of cruelty at her matrimonial home. The attention of the Court was drawn to the audio recordings/call records of the complainant with her mother on the date of the incident to specify that allegations as levied in the present FIR are false. He further submitted that a bare perusal of the FIR indicates that the contents of the same are general in nature and no specific allegations have been made against any person, especially the present applicant. It was further submitted that no allegations have been made by the complainant against her husband.