KANWAR BHAN Vs. STATE

JUDGEMENT

(1.) This is an application for grant of anticipatory bail in FIR No. 985/2007 registered at Police Station, Nangloi under Section 498A/304B IPC.

(2.) The petitioner is the father-in-law of the deceased Saroj who was found dead in unnatural circumstances on 24th December, 2007.

(3.) The mother-in-law of the deceased has already been enlarged on regular bail by an order dated 2nd February, 2008.