SHAKUL NAVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in F.I.R. No.561 of 2024, registered at Police Station Rudrapur, District Udham Singh Nagar under Ss. 323, 494, 498A, 504 and Sec. 506 of the Indian Penal Code, 1860, Sec. 3 read with Sec. 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019.

(2.) Heard Mr. Harshpal Sekhon, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

(3.) Mr. Harshpal Sekhon, Advocate submitted that the applicant is the husband of the informant. All the allegations of the FIR are totally groundless. Applicant has not pronounced triple talaq to the informant. He wants to live peacefully with his wife and children. He has no criminal antecedents. He is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding, and, he was granted interim bail on 27/8/2025 and the conditions of the interim bail have not been violated by him.