SHASHI KAPOOR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) FIR No. 259/07 Dated 12. 4. 2007 U/s 498a/406/34 IPC p. S. Punjabi Bagh it appears to be a case of commercial-cum-matrimonial dispute.

(2.) UMA Kapur and Shashi Kapur seek pre arrest bail in the afore-noted FIR which has been lodged by Aakanksha, Shashi Kapur is the wife of the younger brother of the father-in-law of the complainant. Uma Kapur is the mother-in-law of the complainant.

(3.) COMPLAINANT married Shashank Kapur on 27. 6. 2004. She claims that her father spent Rs. 1. 5 crores when marriage took place.