ABHISHEK KUMAR Vs. STATE

JUDGEMENT

(1.) The present bail application is filed under sec. 439 Cr.P.C (hereinafter referred to as "the Code") for grant of regular bail on behalf of Abhishek Kumar (hereinafter referred to as "the petitioner") in FIR bearing no.0166/2021 registered under Sec. 498A/306/34 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC") at P.S Tigri, Delhi.

(2.) It is reflecting from the records that the petitioner got married with Alka on 17/1/2019 at Arya Samaj Mandir without the consent of their parents. Alka (hereinafter referred to as "the deceased") has expired on 3/5/2021. Thereafter, at the instance of Pappi Devi (hereinafter referred to as "the complainant") who is the mother of the deceased, the present FIR was got registered under Sec. 306/498A/34 IPC.

(3.) The petitioner filed an application bearing no. 942/2021 for grant of anticipatory bail bearing no. 942/2021, which was dismissed by the Court of Additional Sessions Judge, Saket Courts, Delhi vide order dtd. 31/5/2021. The petitioner also filed another application bearing no. 2068/2021 under sec. 438 of the Code for grant of anticipatory bail before this Court which was ordered to be dismissed as withdrawn on 20/7/2021. The petitioner was arrested in the present case on 16/9/2021. The petitioner is stated to be in judicial custody.