HAJI IMAMI HUSSAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) LEARNED counsel for the petitioner contends that the husband of the complainant has been granted regular bail and the sister-in-law of the complainant was granted anticipatory bail by order dated 13th May, 2008. Dowry articles have already been handed over to the complainant before the Crime against Women Cell as far back as on 6th September, 2007.

(2.) LEARNED counsel for the petitioner contends that pursuant to order dated 13th may, 2008 passed in Bail Application No. 941/2008, a sum of Rs. 75,000/- has been paid to the complainant who has executed a receipt dated 31st May, 2008 acknowledging the receipt of a bank draft for a sum of Rs. 75,000/- drawn on kotak Mahinder Bank in favour of the complainant.

(3.) CONSIDERING the facts and circumstances, the petitioner is entitled for anticipatory bail. Therefore, in case of arrest of petitioner, he be released on bail on furnishing a personal bond in the sum of Rs. 10,000/- with one surety of the like amount to the satisfaction of the arresting/investigating officer. The petitioner shall appear before the investigating/arresting officer as and when directed by him in accordance with law. Petitioner shall not try to influence any of the witnesses. The petition is disposed of.