REKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for grant of anticipatory bail to petitioners under Sec. 438 Cr.P.C. in case FIR No.420 dtd. 11/12/2018 registered under Ss. 306/34 IPC at Police Station Rajendra Park, Gurugram.

(2.) The allegations in the FIR were that the son of the complainant was married to petitioner No.1 and because of her bad character he was constrained to live away from her but she and her father-petitioner No.2 were harassing him so much that he had no option but to commit suicide.

(3.) Counsel for the petitioners has argued that the custodial interrogation of the petitioners is not required and consequently they should be released on bail.