GAGAN KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) These petitions filed under Sec. 438 Cr.P.C are for grant of bail to the petitioners in the event of arrest in FIR No.353/2021 dtd. 4/8/2021 registered at Police Station Ranhola for offences under Sec. 498A, 304B and 34 IPC.

(2.) Brief facts leading to the present petitions are as under:

(3.) Heard Mr. Vinay Kumar Sharma, learned counsel appearing for the petitioner, Mr. Amit Chadha, learned APP appearing for the State and perused the material on record.