CHETAN KAPOOR Vs. STATE

JUDGEMENT

(1.) The present is an application under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in F.I.R.No.1045/2014 under Section 498A/406/34 IPC registered at Police Station Moti Nagar, Delhi.

(2.) The case of the prosecution is that the complainant/wife lodged a complaint dated 21st October, 2014, against the applicant/husband before the Crime Against Women Cell, Kirti Nagar, New Delhi, alleging therein that she was being harassed by her applicant/husband for dowry and that her stridhan had been misappropriated by the applicant/husband.

(3.) Despite repeated attempts the discord/dispute between the applicant/husband and the complainant/wife, could not be settled. The subject F.I.R. came to be registered on 21st October, 2014.