BABU LAL Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks anticipatory bail in case FIR No. 470/2015, registered at PS-Begumpur for the offences punishable under Sections 308/341/34 IPC.

(2.) The case of the prosecution is that complainant Mohit, who was working as a helper at Shop of Dacart at Sector-20, Rohini, Delhi and the petitioner and Umrao Singh, who are brothers, residing at B-4 Block at the other side of the road had a quarrel around two years back and the matter was compromised later on.

(3.) On 30.04.2015, when the sister-in-law of Mohit, namely Monika and his sister Priyanka were on the first floor of their house, at the same time, Ms. Santra, wife of Umrao Singh, started abusing his sister and sister-in-law from the front side of the roof itself. His sister-in-law told him about this. On hearing this, he went to their house at about 11.15 PM to make her understood.