VICKY ANAND Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') for grant of regular bail in FIR No. 1088/2021 dtd. 23/12/2021, for offences under Ss. 365/367/368/307/506/34/120B of the Indian Penal Code, 1860, registered at Police Station Rajouri Garden.

(2.) The present FIR was registered on a complaint given by the complainant/ victim. It was stated that around three years earlier he had befriended a girl, namely Maneka. It was stated that the victim and Maneka were in relationship and wanted to get married. However, Maneka's family was against the same. On 11/12/2021, the victim and Maneka eloped to Jaipur. Thereafter, they got married on 21/12/2021 in a temple and came back to Delhi on 22/12/2021. On coming back to Delhi, they informed Maneka's family, which got agitated on hearing the same and threatened the victim.

(3.) It is alleged that on 22/12/2021, Maneka's father, her uncle Bhanu, two of her brothers, that is Abhishek and Raghav, and her brother-in-law Aman forcefully took the victim and Maneka to their house in Sagarpur. In the house, another brother of Maneka, that is Akshay, her uncle Anil, her mother Geeta, her grandmother Kaushalya and her aunt Sandhya were also present along with other persons.