PRIYA KHURANA Vs. STATE

JUDGEMENT

(1.) The instant petition under Sec. 439(2) read with Sec. 482 Criminal Procedure Code, 1973 ('Cr.P.C.') has been filed by the applicant/complainant for cancellation of anticipatory bail granted to accused Arpit Chadha vide order dtd. 18/12/2019 by learned Additional Sessions Judge-03, North East, Karkardooma Court, Delhi ('learned ASJ') in case FIR bearing no. 525/2019, registered at Police Station Bhajanpura, Delhi for the offences punishable under Ss. 498A/406/377/34 of Indian Penal Code ('IPC') and setting aside the said order.

(2.) Briefly stated, facts of the present case are that marriage between the complainant and the accused/respondent no. 2 was solemnized on 9/4/2017, after which the respondent and his family members had allegedly started harassing and torturing her for demand of dowry. Thereafter, the complainant had got the present FIR registered against the accused and his family members, alleging harassment for demand of dowry and on the allegations that her husband used to make unnatural physical relations with her against her will.

(3.) The accused persons including respondent no. 2 were granted anticipatory bail vide impugned order dtd. 18/12/2019 by learned ASJ, which has been challenged before this Court.