TABASSUM Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby cancelling anticipatory bail and arrest of accused in the case bearing FIR no. 181/2019 registered at Police Station Fatehpur Beri for the offences punishable under sections 304B/498A/34 IPC.

(2.) Petitioner is the sister of victim who committed suicide on 14.05.2019. The present petition is filed on the ground that the learned Additional Sessions Judge granted anticipatory bail to the respondent/accused on factually incorrect and legally perverse grounds.

(3.) The respondent/accused had failed to join the investigation and was absconding, consequently, proceedings under Section 82 Cr. P. C has been initiated. The bail has been granted primarily on the ground that the accused is aged about 67 years and thus a senior citizen.