Delhi High Court
Prem Wati vs State on 13 August, 2001
Equivalent citations: 93(2001)DLT646, II(2001)DMC701
ORDER
Crl. M. 3542/2001 in Crl. M.(M) No. 2883/2001:
Allowed, subject to all just exceptions.
Crl. M.(M) 2883/2001 :
1. By this petition under Section 438 read with Section 382 of the Code of Criminal Procedure, petitioner is seeking protection against anticipated arrest in case under Section 498A/406/34, Indian Penal Code, being investigated by the Crime Against Women Cell, Ashok Vihar, Delhi. Petitioner is the mother-in-law of the complainant.
2. Issue notice to the respondents. Mr. Pawan Sharma accepts notice.
3. Learned Counsel for the petitioner submits that pending enquiry before the Crime Against Women Cell, petitioner apprehends that case may be registered and she is put to unnecessary harassment.
4. In the facts and circumstances of the case, it is ordered that whenever FIR is registered and petitioner is sought to be arrested, she would be given seven days' notice in writing. Petitioner shall participate and co-operate in the investigation, as and when required.
Order dusty.
5. Petition disposed of.