VARSHA Vs. STATE (N C T OF DELHI)

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 25/2018 under Sections 354/354(A)/379/506/323/34 of the IPC, Police Station Prashant Vihar, Delhi.

(2.) The allegations in the FIR are that the complainant who is an Advocate had appeared before the mediation centre, representing her client, who had brought his children for the purpose of mediation. It is alleged that at the time of the mediation proceedings, the wife of her client along with her associates including the petitioner tried to snatch the children and she when tried to prevent the same, was assaulted. It is also alleged that a gold chain was snatched from her possession by the wife of her client.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there are no allegations in the FIR qua the petitioner and she has not even been named in the FIR. Further it is contended that the gold chain, as per the averments in the FIR, was snatched by the wife of the client of the complainant.