DEEPAK KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) Deepak Kumar, husband of the complainant Reena and Shobha Rani, mother-in-law of Reena seek pre-arrest bail.

(2.) As per the FIR Reena and Deepak were married on 26.1.2004 and that immediately after the marriage, the in-laws were not happy with the dowry articles gifted to Reena by her parents. There was a demand of Rs.40,000/- and a motor vehicle. That Reena's parents gave Rs.40,000/- but could not finance the car. That Reena was physically assaulted and confined to a room without food. That on 31.7.2005 Reena had to leave her matrimonial home leaving behind everything with her in-laws. That her jewellery and other items were not being returned.

(3.) As per the petitioners, Reena left the matrimonial house due to temperamental differences and while so doing she took along with her all wearing apparels and her jewellery. It is further stated by the petitioners that the husband had sought restitution of conjugal rights by filing an application under Section 9 of the Hindu Marriage Act 1955.