DARSHNA Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) By these petitions filed under Section 438 of Code of Criminal Procedure, 1973 (hereinafter referred to as Cr. P.C.), the petitioners seeks anticipatory bail in FIR No. 711/2016 under Section 498A/304- B/34 of IPC registered at Police Station Mangolpuri, Delhi.

(2.) Though both the bail applications arise out of a common FIR, the bail application of petitioner-Darshna was reserved on 08.08.2016 and the bail application of petitioner - Kamlesh was reserved on 12.08.2016. For keeping the record straight, the bail application of petitioner - Darshna is taken first for consideration.

(3.) The case at hand, is yet another case in which a married lady took her life in just 5 months of her matrimonial life, due to demand of dowry and torture from her in-laws, which is so alleged by the complainant - Inder Pal (brother of the deceased), in the FIR in question. Petitioner - Darshna is the sister-in-law of the victim.