MEHINDER SINGH SULLAR,J. - (1.) PETITIONER Smt.Sharda Rani wife of Vijender Gupta, has directed the instant application for the grant of anticipatory bail in a case registered against her alongwith her other co-accused and sons Nishu Gupta (husband), Navneet Gupta, brother-in-law (Jeth) and Shaweta Gupta, sister-in-law (Jethani) of complainant Shailey Gupta, by means of FIR No.1021 dated 29.11.2011, on accusation of having committed the offences punishable under sections 323, 406, 498-A and 506 IPC by the police of Police Station Chandni Bagh, Panipat, invoking the provisions of section 438 Cr.PC.
(2.) CONCISELY, the prosecution case is that the 2nd marriage of the complainant was solemnized with main accused Nishu Gupta on 22.11.2010 according to Hindu rites and ceremonies at Faridabad. Sufficient amount of Rs.21 lacs was stated to have been spent on the engagement and marriage ceremonies of the parties. Her parents gave adequate dowry to her husband and his other relatives beyond their capacity, but the accused were not satisfied. They demanded more dowry articles and cash. Levelling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that her husband and his other relatives have misappropriated and demanded more dowry articles & cash. They taunted and treated her with cruelty for and in connection with the demand of dowry. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the accused in the manner depicted here-in- above.
(3.) NOTICE of the application was issued to the State.;