VIRENDER BANSAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In the above captioned two anticipatory bail applications, petitioners are father-in-law and husband of the complainant-Ekta Aggarwal, at whose instance FIR No. 98/2017 under Sections 498A/406/354/377/34 of IPC, was registered at police station Keshav Puram, Delhi.

(2.) With the consent of learned counsel for the parties, the above captioned two bail applications have been heard together and are being disposed of by this common order.

(3.) While entertaining these bail applications, interim protection was granted to petitioners vide Orders of 4th Aug., 2017 and 9th Aug., 2017 and the matter was referred to mediation.