RUPINDER SINGH KOCHAR Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No.15042-43/2016: Exemptions allowed, subject to all just exceptions.

(2.) I have heard learned counsel for the petitioner as well as the learned APP and the learned counsel for the complainant.

(3.) The petitioner is seeking anticipatory bail apprehending arrest in the case FIR No. 87/2016 under Sec. 498A/406/34 Penal Code registered at Police Station - Kirti Nagar.