AKSHAY DHINGRA Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 438 of the Code of Criminal Procedure, 1973 is filed by the applicant seeking pre-arrest bail in FIR No. 826/2022 dtd. 24/9/2022 under Sec. 380 of the Indian Penal Code, 1860 registered at police station K.N. Katju Marg, Rohini.

(2.) The FIR was registered on a complaint made by Mrs. Ashka Kholi alleging that the household articles have been stolen while she was away from her house.

(3.) Learned counsel for the applicant submits that the applicant is married to the complainant and the FIR was registered due to matrimonial discord.