V.M. Jain, J. - (1.) Accused petitioner Tara Chand has filed the present petition under Section 438 Cr. P.C. for the grant of anticipatory bail for the offences under Sections 406/498-A IPC.
(2.) In the anticipatory bail application dated 20.10.2000, filed in this Court, it was alleged by the petitioner in para 7 of the petition as under:- "7. That the petition is approaching this Hon'ble court directly as petitioner is apprehending physically attack from the persons who are mis-guiding the wife of the petitioner and controlling her as she is under depression due to death of her son."
(3.) This petition filed by the petitioner was accompanied by affidavit dated 23.10.2000 of accused petitioner Tara Chand, in which also similar allegations have been made by the petitioner.;