RASHMIBALA Vs. STATE OF H.P.

JUDGEMENT

(1.) The bail petitioner apprehends her arrest in case FIR No. 182/2000 under Section 366 IPC allegedly registered against her and her husband at Police Station, Parsad Nagar, Delhi. It is alleged that the said case is false and has been registered at the behest of her father and brothers who are influential persons and not happy with her husband.

(2.) A preliminary question as to the jurisdiction of this Court to grant bail in a case which has been registered outside its jurisdiction arises for determination at the first instance and the other question relates to the merits as to whether the petitioner is entitled to grant of anticipatory bail or not.

(3.) I have heard the learned counsel for the petitioner and the learned Addl. Advocate General for the State.