NIZAMUDDIN KHAN Vs. STATE

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) The instant application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioner seeking anticipatory bail in FIR bearing No. 201/2022, registered at Police Station Jamia Nagar, for offences punishable under Ss. 376D/506/34 of the Indian Penal Code, 1860.