Laxmi Narain Mittal, J. - (1.) ACCUSED Emmanuel Eric has filed this petition for anticipatory bail in case FIR No. 273 dated 21.10.2011, under sections 498 -A, 406, 323, 506 IPC, registered at Police Station DLF Phase -II, Gurgaon.
(2.) I have heard learned counsel for the parties and perused the case file. Petitioner is husband of the complainant. The FIR lodged by the complainant is very lengthy levelling allegations against the petitioner and his parents. The petitioner is alleged to be addicted to drinks and torturing the complainant and also having extra marital relationship. He has also kept ornaments of the complainant in his locker and also other articles with him.
(3.) LEARNED counsel for the petitioner vehemently contended that the petitioner has not operated the locker since the year 2009 and the locker may be operated to take out whatever ornaments are there.;