VISHAL ARORA Vs. STATE (GOVT OF NCT)

JUDGEMENT

(1.) The petitioner is the husband and he seeks his anticipatory bail in a criminal case against him under Sections 406/498-A/341/354/506 IPC vide FIR No. 390/2008, Police Station Ashok Vihar.

(2.) Mr. Jaideep Malik, learned Additional Public Prosecutor, is present on behalf of the State and the complainant along with her counsel Mr. R.K. Singh is also present.

(3.) Arguments on this bail application have been heard.