POORAN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) This application under Sec. 438 Cr.P.C. has been filed for grant of bail to the petitioner in the event of arrest in FIR No. 56/2018 dtd. 11/2/2018, registered at PS Model Town for offences under Ss. 498-A, 406 and 34 of IPC.

(2.) The relevant portion of the impugned order vide application no -1680/2018 in FIR no - 56/2018 passed by the Additional Special Judge, Rohini, as extracted from the impugned order dtd. 4/8/2018 is as follows:

(3.) The factual matrix which has transpired in this case is as under -: