ASHA RANI Vs. STATE

JUDGEMENT

(1.) By way of present petition under Section 438 of the Code of Criminal Procedure, 1973, (hereinafter referred as 'Cr P C') petitioner seeks anticipatory bail in case FIR No.1164/2015 registered at police station Uttam Nagar, Delhi for the offences punishable under Section 307/498A/ 34 of the IPC.

(2.) Learned counsel appearing on behalf of petitioner submitted that on 04.09.2015 complainant, who is daughter in law of petitioner started destroying the household articles like TV and AC in house bearing No.A-18, Bhagwati Garden, Uttam Nagar, Delhi and due to which petitioner and her elder son Neeraj and her wife entered into the house of her younger son Pankaj and asked her not to destroy the household articles, but complainant did not stop. Accordingly, the petitioner made a call at 100 number for assistance. The son of petitioner had recorded all incident from mobile phone. Copy of the same is annexed to petition as P-3.

(3.) It is also submitted that incident allegedly occurred after 11.00 hours night whereas DD No.112A recorded at police station at about 11.30PM, thus, the said incident is after 11 O'clock and by that time, the petitioner had left the house, thus, the story of the complainant of administering alleged substance is false. The petitioner has also filed two CDs as annexure P3 & P4 and requested the Court to see their contents prior to passing the order.