MOHAN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioners, father and son have approached this court for relief. Whereas the son, Harinder Singh seeks bail, father seeks anticipatory bail.

(2.) Harinder Singh is in judicial custody since 18.9.2006.

(3.) It is not in dispute that a challan has been presented and a charge has been framed against the petitioners under Section 498A/306 IPC. It is also not in dispute that pertaining to the order framing charge, a revision petition is pending in this court where the prayer made is that a charge needs to be framed under Section 304B IPC.