KAMLESH AND ORS. Vs. STATE

JUDGEMENT

(1.) By this common order, I shall dispose of three bail applications under Section 438 read with Section 482 Cr.P.C. filed on behalf of the Applicants, namely, Krishan, Kamlesh and Jai Narayan seeking anticipatory bail in case FIR No.230/2013, under Sections 498A/406/342/376/34 IPC, registered at Police Station Baba Hari Das Nagar, New Delhi.

(2.) The Applicant Krishan is the husband of the Complainant Jyoti, whereas Applicants Kamlesh and Jai Narayan are mother-in-law and father-in-law of the Complainant respectively.

(3.) On 23.9.2013, FIR No.230/2013 has been recorded on the statement of Shri Sunil Kumar, father of the Complainant and jointly signed by the Complainant and her father. It is stated in the FIR that the Complainant Jyoti got married to the Applicant Krishan in the year 2002. Right from the inception of the marriage, her mother-in-law Kamlesh and father-in-law Jai Narayan started making demands for cash and car. They used to make Jyoti call her father and make demand for money. Many a times father of Jyoti borrowed money to meet the demands of in-laws of his daughter. It is further mentioned in the FIR that Jyoti used to be given beatings by her husband and was not given food by her mother-in-law. Jyoti continued living in that condition for about 10 years. On 24.01.2013 at about 8.15, Applicant Krishan called Shri Sunil Kumar to meet the demand of Rs.20,000, which he refused to meet. Thereafter, the Applicant Krishan started beating Jyoti and telephoned her father that he would not be able to see face of Jyoti on the next day. Immediately, father of Jyoti reached her matrimonial home and protested but he was also given beatings. Then, father of Jyoti called PCR, but no action was taken in the matter. Hence he filed written complaints signed by him as well as his daughter for necessary action in the matter.