MUKTA GUPTA Vs. STATE OF DELHI

JUDGEMENT

(1.) Complainant, Diwakar informed the police that on 24.6.2007 at about 1:00 p.m. his daughter Mukta eloped with one Mahender. He stated that his daughter had taken away Rs.2 lacs, around 30 tolas of gold and 1 kg silver which he had purchased for her marriage. He stated in the complaint that he had seen his daughter leave the house with a bag and had seen Mahender standing in the street with empty hands. That he soon saw Mahender walk away with the bag in his hand.

(2.) On the basis of the complaint lodged by Diwakar, afore-noted FIR was registered.

(3.) Petitioners are Mukta and Mahender. They seek anticipatory bail.