RAJESH DOYIJODE Vs. STATE

JUDGEMENT

(1.) Petitioners are before this Court under Sec. 438 of Cr.P.C. seeking Transit Anticipatory Bail in Crime No.76/2024 registered by Hathras Women Police Station, Hathras District, Uttar Pradesh, for the offences punishable under Sec. 498A, 323 and 504 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondents.

(3.) Learned counsel for the petitioners submits that on the basis of the first information submitted by the wife of the first petitioner herein, FIR has been registered in Crime No.76/2024 by Hathras Women Police Station, Hathras District, Uttar Pradesh. She submits that first petitioner's wife Mukta Singhal has also filed a Habeas Corpus Petition before the Hon'ble High Court of Allahabad at Uttar Pradesh. Petitioners intend to file necessary application before the jurisdictional Court seeking anticipatory bail in Crime No.76/2024 and petitioner No.1 also is required to appear before the Hon'ble High Court of Allahabad at Uttar Pradesh in the Habeas Corpus proceedings. Meanwhile, petitioners apprehend that they are likely to be arrested and therefore, interim protection is prayed.