HARINDER SINGH GUJRAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks anticipatory bail under Section 438 Cr.P.C. in case FIR No.496/2015 registered under Sections 323/341/506/509/354/354B/34 IPC at PS Hauz Khas. Status report is on record. Complainant has also filed response.

(2.) I have heard the learned counsel for the parties including the counsel for the complainant and have examined the file. By an order dated 18.09.2015, the petitioner was granted interim protection and was directed to join the investigation as and when required. Indisputably, the petitioner has joined the investigation since then. Admittedly civil cases instituted by both the parties against each other are pending before this Court. Petitioner's sister ­ Mrs.Amrit Sodhi expired on 07.05.2015 at Delhi. The petitioner who is a US citizen came to India on 28.03.2015. Disputes have arisen over the movable and immovable properties left behind by deceased Amrit Sodhi. The complainant has claimed herself to be adopted daughter of the deceased and petitioner has denied it.

(3.) In the initial complaint lodged on 11.05.2015, the victim did not level allegations of outraging her modesty. After her 164 Cr.P.C. statement recorded on 13.05.2015, Sections 354/354B IPC were added in the FIR.