NAGESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the alleged offences under Ss. 498A, 323 and 506(ii) of IPC in Crime No.7 of 2018 on the file of the respondent police, seeks anticipatory bail.

(2.) The petitioner is the uncle of Al. It is the case of the prosecution that the husband of the de-facto complainant had committed cruelty against his wife and he has also married another lady who has been arrayed as A2, even while the first marriage is in force.

(3.) The learned counsel for the intervenor submitted that this petitioner was responsible for the husband to marry Al again even while the first marriage was in force and therefore, he vehemently opposed this anticipatory bail petition.