KAMLESH RANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) CRL. M. A. Nos. 5741-42/2008 (exemption)Exemption allowed subject to all just exceptions. Applications stand disposed of accordingly. BAIL APPL. NO. 1021/2008 petitioners have sought anticipatory bail in case Crime No. 718 lodged as Rudhrapur, Uttaranchal under Section 498-A/323/504/506 IPC read with Section 3 and 4 of Dowry Prohibition Act. Learned APP for the State has pointed out that since the FIR has been lodged at Rudhrapur, the Petitioners should apply for anticipatory bail in the competent court within the jurisdiction of which the fir has been registered.

(2.) MR. N. M. Popli, learned counsel for the Petitioners argued that this court can grant interim protection to the Petitioners in view of the fact that two co-accused persons have already been arrested by the Investigating Officer, police Station Rudhrapur. Petitioners apprehend their arrest at Delhi by the delhi police officials.

(3.) LEARNED APP for the State has pointed out that this apprehension is baseless as neither there is any complaint filed nor any FIR has been registered against the Petitioners in Delhi till date. Even the Rudhrapur Police has not sought any assistance from the Delhi police officials for arresting the petitioners.