AVINASH AGGARWAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Bail Appln. Nos. 3846 & 3863/2006 The petitioners seek their anticipatory bail in case under Sections 498A/406/34,1PC registered against them vide FIR No. 612/ 2006 with Police Station, Vasant Kunj.

(2.) Notice, Mr. Sunil K. Kapoor accepts notice of this application on behalf of the respondent/State. The complainant along with her Counsel Mr. A.S. Rastogi, Advocate is also present.

(3.) The petitioner No. 1 is the cousin brother of complainant's husband and petitioner No.2 is the wife of petitioner No.l. The learned Counsel for the petitioner has argued that the petitioners being the distant relatives of the complainant have been falsely roped in the present case only on account of some matrimonial discord between the complainant and her husband.