IBRAHIM USMANI Vs. STATE OF DELHI

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail in a case registered against him under Section 498-A IPC as according to the complainant she was subjected to maltreatment and harassment by the hands of the petitioner with whom she got marriage on 15th August, 2007 in the office of Qazi Abdul Sattar and that it was a love marriage. It is further stated in the FIR that after the marriage the petitioner stayed in the house of the mother and father of the complainant for a period of about one and a half months and thereafter both the petitioner and the complainant started living in a rented room near Mehrauli where the petitioner started demanding dowry. The petitioner used to beat the complainant on the name of religion and kept her hungry in that rented room. On 8th October, 2007 the petitioner left the complainant in the said rented room after beating her and till date his whereabouts are not known. FIR was registered against the petitioner stating that since the complainant was subjected to harassment and maltreatment at the hands of the petitioner, therefore, action should be taken against the petitioner. Pursuant to that a case under Section 498-A IPC was registered against him. I have heard the learned counsel for the petitioner and also the learned Prosecutor. I have also looked into the FIR. Though the allegations of maltreatment and harassment are there but they are of general nature. In the circumstances of the case, the petitioner is admitted to anticipatory bail. In the event of his arrest, the petitioner be released on bail on his furnishing a personal bond in the sum of rs. 10,000/- with one surety in the like amount to the satisfaction of the trial court.