CHUNI LAL GUGLANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 438 Cr. P. C. for anticipatory bail in FIR No. 387 dated 18. 4. 1995, under Sections 498-A/4061. P. C. of Police Station, NIT, Faridabad.

(2.) PETITIONERS Nos. 1 and 2 are the parents of Inderjit Guglani. He was married to Ms. Ritu, daughter of Ram Sarup Wadhwa at Faridabad. Certain disputes arose between the parties and because of bitter relationship the wife Ms. Ritu lodged this F. I. R. against her husband, father-in-law, mother-in-law and others. Inderjit Guglani was arrested and then enlarged on bail. The anticipatory bail application of the petitioners was dismissed by the learned Additional Sessions Judge, Faridabad, vide his order dated 10. 5. 1995. However, the learned Additional Sessions Judge released the sisters of the husband, namely, Kiran Bala and Neelam Bala on anticipatory bail.

(3.) IN view of the agreement between the parties, I consider it appropriate that the interim order dated 29. 5. 1995 be confirmed. The same is hereby confirmed. It is also directed that the further proceedings in the F. I. R. shall not be carried out by the Investigating Officer till further directions of this Court. With these observations, this petition stands disposed of.