PREM WATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 438 Cr. P.C. has been filed by the petitioner for grant of anticipatory bail in case FIR No. 299 dated 13.6.2013, registered under Sections 498 -A/406/323 IPC at Police Station Mujesar, Faridabad, District Faridabad. Learned counsel for the petitioner submits that petitioner is the mother -in -law of the complainant -Meenu Bhardwaj. There are specific allegations of cruelty and misappropriation of dowry articles. The petitioner has alleged that her daughter -in -law was having and affair with her maternal cousin and that is why there was a dispute. It is further submitted that Mukesh Kumar, filed a complaint dated 21.2.2013 (Annexure P -2), against his wife, namely, the complainant and also a petition (Annexure P -4) under Section 13(1) of the Hindu Marriage Act, for divorce.

(2.) COUNSEL for the petitioner has been heard at some length.

(3.) IN view of the above, no ground is made out for the grant of pre -arrest bail to the petitioner.