ASHOK KOHLI Vs. THE STATE

JUDGEMENT

(1.) Petitioners who are the father-in-law and mother-in-law of the complainant seek anticipatory bail in afore-noted FIR.

(2.) Son of the petitioners was arrested and after suffering judicial custody for nearly 2 months has been admitted to regular bail.

(3.) Since charge sheet is filed, learned counsel for the petitioners states that interim protection granted to the petitioners may be extended for a period of 3 weeks within which period the petitioners would apply for and seek regular bail from the learned Trial Judge.