SUNIL AGGARWAL Vs. STATE

JUDGEMENT

(1.) By way of this petition Section 482 Cr.P.C., petitioner Sunil Aggarwal has assailed the condition imposed in the order dated 15.12.2012 passed by learned Additional Sessions Judge-02, Central, Delhi whereby the anticipatory bail was granted to the petitioner.

(2.) The brief facts of the present case are that on the complaint of respondent No.2 herein, Smt.Meenu Aggarwal, FIR No.185/2012 under Section 498A/34 IPC was registered at PS Darya Ganj, Delhi.

(3.) The petitioner moved an application for anticipatory bail which was admitted vide impugned order dated 15.12.2012 passed by learned Additional Sessions Judge, Delhi, on furnishing a personal bond and surety bond in the sum of Rs.1 lakh each subject to the condition that he shall not leave the jurisdiction of the country and shall make no attempt to reach out to the complainant and her children at Mumbai, Delhi or any other place directly or through electronic means such as mobile, e-mail etc. and other conditions as mentioned in the said order.