MANJU Vs. STATE

JUDGEMENT

(1.) EXEMPTION allowed subject to all just exceptions. Application stands disposed of accordingly. Bail Appln. 1620 of 2008. Notice.

(2.) MR . Lovkesh Sawhney, APP accepts notice on behalf of the State. Complainant Sudesh was married to Mr. Sanjay Kumar on 20.11.1999. One female child and one male child were born out of the wedlock of the parties. Parties lived happily for about 7 years and thereafter some disputes arose between them. Complainant lodged an FIR No. 121/2007, under Sections 498A/406/34 of IPC at Police Station Bawana against her husband Sanjay Kumar, mother-in-law Smt. Shanti Devi and the present Petitioners, namely, Anju and Manju who happen to be her sister-in-laws. There are allegations of harassment for demand for dowry against the present Petitioners as well as other co-accused persons i.e. husband and mother-in-law Shanti Devi. As per the complaint, complainant was taunted by the petitioners as to what her mother had given for dowry and that instead of a car, a scooter was given. She was also given physical beatings. There are also allegations of torture for her parents not providing her sufficient articles on the birth of her daughter and subsequently on the birth of her son. The allegations are general in nature.

(3.) LEARNED APP for the State has submitted that there is no change of circumstances after the Petitioners withdrew their earlier anticipatory bail application on 22.07.2008. He has further submitted that the matter was argued at length before this court, however, the petitioners became apprehensive and they withdrew their application.