RAM DASS Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioners are the father-in-law, mother-in-law, husband, younger brother of the husband and the younger married sister of the husband of the complainant. They seek pre-arrest bail in the afore-noted FIR.

(2.) On 23.7.2007 parties were referred for mediation. Unfortunately, mediation has failed due to the non-cooperative attitude of the petitioners. page 1 of 3

(3.) The complainant has been thrown out of her matrimonial house with 2 children. All petitioners are present in Court. I have specifically asked petitioner No.3, the husband of the complainant and petitioner No.1, the father-in-law of the complainant whether they are prepared to give some monthly maintenance to the complainant. They have refused.