MOHD JAVED 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 Mr. Mukhtar Alam, learned counsel for the applicants 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 an anticipatory bail to the applicants in Case Crime No. 0030 of 2021, under Sections- 498-A, 323 I.P.C., Section 3/4 of Dowry Prohibition Act, 1961 and 3/4 the Muslim Women (Protection of Rights on Marriage Act, 2019), Police Station- Kotwali Dehat, District- Bijnor.