Gauri Gupta vs State & Anr.
2015 Latest Caselaw 1763 Del

$~74

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of Decision: February 27, 2015

+      CRL.M.C. 4374/2014
       GAURI GUPTA                                          ..... Petitioner
                            Through:      Mr. Anurag Jain, Advocate

                            versus

       STATE & ANR                                           ..... Respondent
                            Through:      Mr. Varun Goswami, Additional
                                          Public Prosecutor for respondent-
                                          State with SI Indrapal Singh, CAW
                                          Cell, East Delhi
                                          Mr. Rajeev Kumar, Advocate for
                                          respondent no. 2

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                         JUDGMENT

% (ORAL)

In this petition, cancellation of pre-arrest bail granted to respondent-accused is sought on the ground that respondent no. 2 is not complying with the undertaking of paying maintenance of `6500/- per month.

Learned counsel for respondent-accused submits that respondent-accused wanted to pay the maintenance amount, in cash, but the petitioner was not ready to accept the same. It is pointed out by learned counsel for petitioner that the arrears of

CRL.M.C. 4374/2014 Page 1 maintenance are `65,000/-. Learned counsel for respondent- accused submits that today, an amount of Rs. `19,500/- has been brought by respondent-accused, in cash, but petitioner is not ready to accept the same and submits that she wants the entire arrears in one go.

In the facts and circumstances of this case, no case for cancellation of pre-arrest bail granted to respondent-accused is made out. Let respondent-accused deposit the arrears of maintenance with the trial court and continue to pay the maintenance amount in terms of order of 12th August, 2014.

With aforesaid direction, this petition is disposed of.

                                                      (SUNIL GAUR)
                                                         JUDGE
FEBRUARY 27, 2015
rs




    CRL.M.C. 4374/2014                                              Page 2