RITU DHAWAN Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 (2) read with Section 482 Cr.P.C. for cancellation of pre-arrest bail granted to respondents No.2 to 4 vide order dated 12.8.2006, passed by Additional Sessions Judge, Chandigarh, in case FIR No. 240 dated 28.7.2006 under Sections 406 and 498-A IPC, registered at Police Station Sector 39, Chandigarh.

(2.) I have heard counsel for the petitioner and gone through the contents of the FIR as well as the aforesaid order dated 12.8.2006. Keeping in view the fact that the marriage is nine years old, the parties are living separately for the last three years and during that period, no incident of cruelty has taken place, I am not inclined to interfere in the impugned order. However, it is made clear that any observation made by Additional Sessions Judge, Chandigarh in the impugned order dated 12.8.2006 will not influence the trial on merits. Dismissed.