YASIN & ANR. Vs. STATE & ORS.

JUDGEMENT

(1.) Writ Petition (Criminal) No. 798 of 2007 has been moved with a prayer that protection be granted to the petitioners, namely, Yasin and Fatima Begum @ Maina, so that they may enjoy the marital life. Ms. Fatima Begum appears in the Court in person. She states that she has married petitioner No. 1 Yasin, of her own free will and that she wants to stay with him.

(2.) In view of the statement made by petitioner No. 2, Ms. Fatima Begum, she is at liberty to stay with petitioner No.1. Yasin, and in the meantime, I am informed that an F.I.R. No. 78 of 2007, under Sections 363/366 Penal Code has been filed in Police Station Pataudi. This F.I.R., according to both the petitioners, is by way of harassment to the married couple.

(3.) In this view of the matter, the petitioners, if sought to be arrested in case F.I.R. No. 78 of 2007, under Sections 363/366 IPC, Police Station Pataudi, shall be released on bail on their furnishing a personal bond in the sum of Rs. 1,000.00 each (rupees one thousand) with one surety each of the like amount to the satisfaction of the Arresting Officer.