BINDU MEHRA Vs. SUSHIL KUMAR MEHRA

JUDGEMENT

(1.) The present application is preferred by the wife (hereinafter referred to as Applicant) under section 439(2) of the Code of Criminal Procedure for cancellation of the anticipatory bail granted to the husband (herein after referred to as "respondent") by this Court in an order dated 16.5.2006, in Bail application No.542/2006.

(2.) The applicant married the respondent on 20.7.94 and a daughter was born out of the wedlock. She alleged that the Respondent harassed her for dowry; and treated cruelly, in order to get his illegal demands fulfilled, ever since the inception of marriage. The applicant also alleged that she was unable to bear the torture and was constrained to file a compliant against the respondent alleging commission of offences under Sections 406/498A/34 IPC.

(3.) The applicant allege that she is living alone with her 7-year-old daughter ever since the Respondent has left their company. She alleges that the Respondent tried to kidnap the child on 29.7.2006 by hiring some men and for that reason she is apprehensive in sending the child to school. She also alleges that the Respondent had taken a sum of Rs. 3 lakhs from her father at the time of purchasing a house at Rohini, Delhi. However, he managed to get the sale deed registered exclusively in his name and has been creating further documentary evidence to show that he had no intention to take dowry.