Harpreet Singh Sethi vs State

DINESH KUMAR SHARMA, J. (Oral)

Exemption is allowed subject to all just exceptions.

This is an anticipatory bail application filed by the petitioner in case FIR No.432/2022 lodged at PS lajpat Nagar, under Sections 498A/406/34 IPC.

Learned counsel for the petitioner submits that it is a case of matrimonial discord which has taken place after around 22 years of the marriage. Learned counsel submits that the petitioner is apprehending arrest as IO despite the fact that the petitioner is joining the investigation, making out the plea that through her notice dated 7^th November, 2022 that the petitioner is not cooperating the investigation.

Learned APP for the State submits that as per instructions of the IO, who is present in the Court, though the petitioner is joining the investigation but he is not fully cooperating and not disclosing the fact truthfully.

The FIR in this case is under Section 498A/306/34 IPC. Apparently, this is a matrimonial dispute and the marriage had taken place in the year 1997.

Taking into the account and totality of facts and circumstances, in case, IO feels necessity of effecting the arrest of the accused-petitioner, she will give a notice of 10 days to the accused-petitioner.

Learned counsel for the petitioner submits that in view of this direction, she does not wish to pursue the present application.

Accordingly, the application stands disposed of.