RUBINA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioners Tasleema and Rubina, seek pre-arrest bail in a case FIR No.135/2007 under Sections 498A/324/34 IPC PS Chandni Mahal, Delhi.

(2.) The petitioners are sisters-in-law (Nanad) of the complainant Smt. Seema, wife of co-accused Salauddin. It is alleged that on 17th April, 2007 at about 3.30 pm both the petitioners accompanied by their co- accused Naseema, Cheena, Nasruddin and Salauddin came to the house of the complainant and forcibly took away her 3 year old adopted daughter namely Tasbia. She had adopted Tasbia, daughter of petitioner Tasleema @ Baby about two years seven months back when she was only a week old. The petitioners and their said co- accused also poured some oil on her due to which she sustained burns on her body.

(3.) The complainant was taken to JPN Hospital at 8.55 pm on 17th April, 2007 for her medical examination. Though she complained to the doctor concerned of burning all over her body, but on examination no external injury was found on her person. Later, on 18th April, 2007 at about 2.45 pm she was again taken to JPN Hospital by the police for her another medical examination when 25% burns were found present on anterior part of her chest and abdomen. A FIR No.135/2007 was eventually registered at PS Chandni Mahal, Delhi under Sections 498A/324/34 IPC at 7.20 pm.