BHARTI KHANNA Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Present petition is filed under section 438 Cr.P.C. for grant of anticipatory bail in pursuance to FIR No.100/2020 registered at Police Station Neb Sarai for the offences punishable under section 387/506/34 IPC.