RAHUL SHARMA & ORS Vs. STATE (DELHI ADMINISTRATION)

JUDGEMENT

(1.) Aggrieved by the order dated 18.06.2015, passed by the learned Additional Sessions Judge /Special Judge (NDPS), Vacation Judge/Dwarka Courts, New Delhi, vide which the application seeking anticipatory bail filed by the present petitioners was rejected, the petitioners have filed the present bail application under Section 438 read with Section 482 of the Code of Criminal Procedure, 1973 for seeking anticipatory bail in a case registered under FIR No.580/2015 dated 03.05.2015 under Section 313 and 323 of Indian Penal Code, 1860, Police Station Dabri, South West Distt., New Delhi.

(2.) Petitioner Rahul Sharma is husband of the complainant Ruchika Sharma, and petitioner Nos.2 and 3 are the parents-in-law of the complainant. The allegation levelled against the petitioners is that the petitioners have harassed the complainant by giving beating to her almost daily. It is also alleged that the petitioners were not in favour of pregnancy and forced the complainant several time to get the same aborted. It is also alleged that on 19.4.2015, the petitioners gave merciless beating and kicked on complainant's stomach and thereafter gave some liquid and took the complainant to a doctor at Shalimar Gaon for abortion. It is also alleged that the husband of the complainant did not allow her to contact her father and relatives. It is only on 20.04.2015, when the father alongwith relatives of complainant came to her in-laws house, they came to know about her condition. It is also alleged that the petitioners threatened the complainant to sign on some papers forcibly before getting the pregnancy terminated.

(3.) Mr. Sanjay Suri, counsel for the petitioner submits that the petitioners had neither demanded any dowry nor ill treated, nor caused any cruelty, physical or mental to the complainant Ruchika.