RAJESH MANCHANDA Vs. STATE

JUDGEMENT

(1.) THIS petition for grant of Anticipatory Bail has been filed by petitioner no. 1m the husband and in-laws of the complainant, Smt. Sarika Saluja in case FIR no. 114/2008 registered on 26. 03. 2008 at Police Station Hari Nagar at the instance of the complainant after all efforts for conciliation failed before the CAW cell. It is also submitted that a notice to arrest the petitioners was given by the concerned SHO and for that reason present petition has been filed afresh.

(2.) IT has been submitted by the petitioners that complainant was married to petitioner No. 1 according to Hindu Rites on 25. 11. 2001 but was residing separately from him with effect from 25. 1. 2003. The complaint for the first time was lodged by the complainant in January, 2008 on which basis an enquiry was held. The petitioner filed an application for the grant of anticipatory bail soon thereafter and was protected by the additional Sessions Judge by an order directing the Police authorities to give a notice of seven days in case the petitioner was to be arrested after the registration of FIR at the instance of the complainant.

(3.) IN her complaint Smt. Sarika Saluja had alleged that petitioner no. 1/husband troubled her for the money and that he also, used to take liquor and used to beat her beside demanding money to be brought from her parent's house. She also alleged that petitioner No. 1 has taken loan of Rs. 8 lacs from her mother and is not returning that amount. He is also having illicit relationship with his bhabhi. The complainant also asked that all of istridhan which is in the possession of her in-laws may be returned to her.