ASHIM TREHAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an application filed by the Petitioner for grant of anticipatory bail in FIR No. 48/2009 under Sec. 498A/406/34 IPC registered at P.S. CWC Nanakpura, New Delhi. The allegations against the Petitioner are that the wife of the Petitioner had got a complaint lodged on 8th April, 2009 that is approximately a year after her marriage, complaining about the harassment by her husband and in laws by demanding dowry. It has been alleged that the Petitioner and his other family members used to demand cash and costly items like car and they also used to taunt her for petty things. On the basis of the complaint the FIR was registered. The application for grant of anticipatory bail by the Petitioner before the learned Sessions Judge was rejected vide order dated 2nd May, 2009, although by the same order the other accused persons namely Jugal Kishore, Smt. Darshana, Vajant Trehan, Anju Trehan and Vikran Trehan were directed to be released on a personal bond in the sum of Rs. 25,000/ - each with one surety in the like amount to the satisfaction of the IO/SHO in the event of their arrest.

(2.) I have heard the learned Counsel for the parties and perused the record. The matter was also sent to the Mediation and Conciliation Centre for the purpose of exploring the possibility of an amicable settlement between the parties, however, the same did not yield any result.

(3.) The learned Counsel for the Respondent/complainant had contended that all the dowry articles are yet to be returned especially the jewellery items and therefore, the Petitioner may not be enlarged on anticipatory bail.