SWATI Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) THE present bail application under Section 438 of the Code of Criminal Procedure (Cr.P.C.) has been preferred by the petitioner for grant of anticipatory bail.

(2.) AS per the averments made in the bail application, the first anticipatory bail application filed by the petitioner was dismissed by the learned Special Judge vide order dated 30th July, 2015 as non - maintainable being pre -matured and the second bail application seeking anticipatory bail was filed by the petitioner after registration of FIR No. 1209/2015 in which the petitioner was granted interim protection. However, on 3rd September, 2015, the learned Additional Sessions Judge (ASJ) dismissed the anticipatory bail application of the petitioner.

(3.) AS per the complainant, the petitioner was married with the deceased Mr. Amit on 22nd February, 2015. Mr. Amit used to run a mobile shop but his wife Swati used to fight everyday about job and many a times, the mother and sister of Swati had come to their house to quarrel. Swati used to fight everyday with the deceased Amit and used to mentally agonize him. In fact, Swati used to go straight from her work to her paternal home without informing his husband Amit. A week before the incident, with the consent of Swati, the parents of Amit got them arranged a room on rent but despite that, Swati did not stop quarrelling.