K S B MURUKESH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioners who are accused 1 and 2 in Crime No. 1082 of 2006 of Rajouri Garden Police Station, West District, New Delhi, for offences punishable under Sections 498A and 406 I.P.C read with Sec. 34 of the Indian Penal Code, seek anticipatory bail.

(2.) The learned Public Prosecutor was not able to confirm as to whether there is any warrant to any of the nearby police stations for the arrest of the petitioners.

(3.) The second petitioner is the mother of the first petitioner. The complaint has been preferred by Manjeetha P.Madhavan, who is the wife of the first petitioner.