DIVYA JYOTI Vs. UNION TERRITORY

JUDGEMENT

(1.) Petitioner Smt.Divya Jyoti apprehending her arrest in a nonbailable offence in case FIR No.239 dated 23.6.2006 registered under Section 304-B IPC at Police Station Sector 34, Chandigarh, has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 18, 2006 passed by this Court.

(3.) Counsel for the petitioner contends that the petitioner along with her husband and minor child is living separately from the house of the husband of the deceased and she has nothing to do with the allegations of demand of dowry as alleged in the FIR.