ASHOK ASTHANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl.M.No.38440/2010 seeking exemption to file certified copies of Annexures is allowed.

(2.) Present petition under Section 482 Cr.PC has been filed for setting aside the portion of order dated 21.5.2010 passed by learned Additional Sessions Judge, Faridabad, whereby the petitioner has been directed to furnish local sureties while being granted anticipatory bail by Arresting Officer/Investigating Officer in FIR No. 93 dated 20.4.2010 under Sections 498-A/406 IPC, registered at PS NIT Faridabad.

(3.) The son of petitioner, a resident of Delhi, got married to Anamika, a resident of Faridabad on 15.7.2005. Due to marital discord between the two, the aforementioned FIR was lodged by complainant wife against the family members of the husband including the petitioner, who is father in law of the complainant. Learned counsel for the petitioner submits that the learned Additional Sessions Judge while granting anticipatory bail to the petitioner has been very harsh in insisting that the bail bonds required to be furnished in the sum of Rs. 50,000/- with two local sureties each in the like amount. It is submitted that the petitioner despite his best efforts has not been able to secure two local sureties from Faridabad whereas he is ready to furnish sureties, who are not local, to the entire satisfaction of the Investigating/Arresting Officer. Notice of motion.