SURJIT KAUR CHOPRA Vs. STATE OF DELHI

JUDGEMENT

(1.) FIR No.6/2007 dated 3.1.2007 under Section 498-A/406 IPC PS Hazrat Nizamuddin. Vide Bail Application No.1711/2007, Smt.Surjit Kaur Chopra seeks anticipatory bail. Vide Bail Application No.1716/2007, Sh.Harbhajan Singh Chopra seeks anticipatory bail. The 2 applicants are the mother-in-law and father-in-law respectively of the complainant, Arti.

(2.) At the outset, I must refer my displeasure at the manner in which Bail Application No.1711/2007 has been drafted by learned counsel for the petitioner.

(3.) The same is a verbatim copy of Bail Application No. 1716/2007.