SONIA SEHRAWAT Vs. PRAVEEN SEHRAWAT & ORS.

JUDGEMENT

(1.) Aggrieved by the order dated 31st August, 2015, passed by the learned ASJ, Fast Track Court, granting anticipatory bail to respondent No.1, who was the husband of the petitioner in case FIR No. 208/2014 under Sections 498A/406/354/376/511/34 IPC, registered at P.S. Vasant Kunj (South), the petitioner prefers the present petition seeking to set aside the said order and cancellation of the bail granted.

(2.) Learned counsel for the petitioner contends that the order impugned is perverse and the learned trial court has not dealt with three major allegations of the petitioner qua the respondent No.1, i.e. (1) demand of Rs.22 lacs given by the petitioner's father for the construction of her house; (2) petitioner was subjected to unnatural sex by respondent No.1 and (3) due to misconduct of respondent No.1 she has suffered two abortions.

(3.) Heard learned counsel for the parties. The order impugned passed by the learned ASJ, Fast Track Court is as under: -