DAYA CHAUDHARY,J. - (1.) The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.0016 dated 13.02.2016 registered under Sections 323, 376, 498-A, 506 of Indian Penal Code at Women Police Station, Faridabad.
(2.) Learned counsel for the petitioners submits that petitioner No.1 is mother-in-law and petitioner No.2 is brother-in-law, who is graduate in engineering and they have falsely been implicated in the case whereas they were not involved in any manner. As per allegations levelled in the FIR, the complainant was taken by the accused-husband to his house after marriage and both the petitioners were not happy and asked about the property and FD of the complainant. The complainant was harassed by accused persons because of the amount of FD and more demand of dowry was also made. Learned counsel also submits that neither any specific role has been attributed to the petitioners nor any specific date has been mentioned as to when the demand was made. There was unexplained delay in lodging of the FIR.
(3.) Heard arguments of learned counsel for the petitioners and have also perused the allegations levelled in the FIR.;