SAIF AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

(2.) Heard learned counsel for the applicant; Sri S.M. Iqbal Hasan and Ms. Haya Rizvi, learned counsels for the informant and learned A.G.A for the State through video conferencing.

(3.) The instant anticipatory bail application has been filed with a prayer to grant anticipatory bail to the applicants,Saif Ahmad, Raees Ahmad, Kum Farah, Javed Ahmad, Parvez Ahmad and Smt. Baby, in Case Crime No. 0908 of 2020, under Sections- 498-A, 504, 506 I.P.C and Section 3/4 of D.P. Act and Section 3/4 Muslim Women (Protection of Rights on Marriage) Act and Section 67 of I.T. Act, Police Station- Kareli, District- Prayagraj.