ABHISHEK KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Learned APP has filed Status Report which is accepted across the board, to be scanned and made part of the file. Copy is stated to have already been supplied to both sides.

(2.) I have heard learned counsel for accused/applicant, learned APP assisted by IO/SI Ashutosh Mishra as well as two counsel appearing on behalf of complainant de facto. I have heard the complainant de facto as well.

(3.) The accused/applicant being husband of complainant de facto, seeks anticipatory bail in case FIR No.366/2024 of PS Mehrauli for offences under Sec. 498A/406/313/34 IPC and Sec. 3/4 of Dowry Prohibition Act.