- (1.) Leave granted.
(2.) In the present matter, after the death of her daughter, who was married to respondent no.2 herein, FIR No.115 dated 22.02.2018 was filed by the present appellant/complainant with Police Station Mehrauli, Delhi, alleging that respondent no.2 was responsible and that he had committed the offences punishable under Sections 498-A and 306 IPC.
(3.) Respondent no.2 filed an application under Section 438 Cr.P.C. seeking anticipatory bail in connection with the aforesaid crime. The application was rejected by the Sessions Court vide order dated 24.07.2018. It was observed that respondent no.2 was found to be absconding and non-bailable warrants were issued against him.;