BIMLA DEVI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The above titled four petitions arise out of one FIR, i.e., FIR No. 94/2008 under Sec. 304-B/498-A/34 of the Indian Penal Code, registered at Police Station Sangam Vihar, Delhi.

(2.) Petitioner - Deepak is the husband of the deceased and Petitioners - Ram Kishan and Bimla Devi are the parents-in-law of the deceased, whereas Petitioner Raju is the brother-in-law (devar) of the deceased. The husband of the deceased is seeking regular bail, whereas, remaining three Petitioners are seeking pre-arrest bail in this case and vide order dated 28th April 2008, my esteemed sister Gita Mittal, J., had granted interim protection to the parents- in-law and the brother in law of the deceased.

(3.) In the above background, these four petitions were heard together and are being disposed of together by this common order.