AMAN GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Aman Gupta (husband) son of S.K. Gupta, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, along with his, parents S.K. Gupta and Santosh Gupta (parents-in-law), brother Basant Gupta (brother-in-law) and sister Hema Gupta (daughter-in-law) of complainant Shammi daughter of Ranbir Singh (for brevity 'the complainant'), vide FIR No.81 dated 25.04,2012, on accusation of having committed the offences punishable under Sections 498-A, 406, 323 and 506 IPC, by the police of Police Station Palam Vihar, District Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(2.) Notices of the petition were issued to the State/complainant.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.