KANWAR NITISH Vs. STATE OF NCT OF DELHI

JUDGEMENT

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

(2.) Application stands disposed of. BAIL APPLN. 2125/2023 & CRL.M.A. 16719/2023(interim protection)

(3.) This is an application filed under Sec. 438 CrPC seeking anticipatory bail in FIR No.290/2023 registered under Ss. 376 IPC and Sec. 4 of Dowry Prohibition Act, 1961 registered at Police Station Mehrauli.