P. ASHWINI Vs. V. KANNAN

JUDGEMENT

(1.) The petitioner / defacto complainant seeks cancellation of grant of anticipatory bail to the accused in Cr. No. 13 of 2019 which was registered under Section 498(A) IPC on 25.08.2019 by the respondent police.

(2.) The defacto complainant is the wife and the respondents/accused are the husband, mother-in-law and father-inlaw. Pursuant to the registration of the FIR, the accused had filed anticipatory bail application before the learned Sessions Court at Chennai in Crl. M.P. No. 17590 of 2019 and the petitioner herein had also filed intervening application in Crl. M.P. No. 17690 of 2019. The learned Sessions Judge, after hearing both the sides, had thought it fit to grant anticipatory bail with certain conditions.

(3.) However, it is the grievance of the learned counsel for the petitioner that right from the inception of marriage, the defacto complainant had been subjected to lot of deceit which facts though stated have not been properly examined or addressed by the learned Sessions Judge and consequently, seeks cancellation of the grant of anticipatory bail for the accused.