ANIL GULATI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.227/2018 under Sections 498A/406/509/354/323/34 IPC, Police Station South Rohini. After investigation, Section 377 has been added.

(2.) The petitioner is the Nandoi i.e. the husband of the sister of the husband of the complainant. The allegations against the petitioner are that the petitioner used to eye the complainant and also used to misbehave with her. It is alleged that he had touched her inappropriately few times.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the subject FIR is an offshoot of a matrimonial dispute and all the family members have been implicated. He submits that the petitioner is a respectable person having family and his children are also married. Learned counsel further submits that the petitioner was not residing in the matrimonial house of the prosecutrix.