RUHEE GUPTA Vs. AMIT AGGARWAL AND ORS.

JUDGEMENT

(1.) VIDE order of 31st March, 2015 (Annexure P -2) pre -arrest bail has been granted to respondent -accused in FIR No. 368/2013, under sections 498 -A/406/34 of IPC, registered at police station Janak Puri, Delhi. Quashing of aforesaid order is sought in this petition. It is submitted by petitioner's counsel that apart from the cruelty meted out to petitioner, admitted dowry articles have not been returned and mediation has failed due to non -cooperative attitude of respondent -accused.

(2.) MR . G.M. Farooqui, learned Additional Public Prosecutor for respondent -State submits that charge -sheet in this case would be filed within a week and that respondent -accused has cooperated in the investigation of this case. Regarding non recovery of admitted articles, it is submitted by Mr. G.M. Farooqui, learned Additional Public Prosecutor for respondent -State, that Investigating Officer wanted petitioner - complainant to accompany him to the house of respondent -accused for recovery of admitted dowry articles but petitioner -complainant did not come forward.

(3.) THE parameters, which govern the cancellation of bail, as highlighted by Apex Court in Kanwar Singh Meena v. State of Rajasthan, : (2012) 12 SCC 180, are as under: -