RAHUL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, Shri K.P. Pathak, learned AGA and Shri Saurabh Kumar, learned counsel for complainant.

(2.) Applicant has approached this Court by way of filing the present Criminal Misc. Anticipatory Bail Application under Sec. 438 Cr.P.C. after rejection of their Anticipatory Bail Application, vide order dtd. 18/2/2020 passed by Sessions Judge, Shamli, seeking anticipatory bail in Case Crime No.025 of 2020, under Ss. 498A, 323, 504, 506, 377 IPC read with Sec. 3/4 D.P. Act, P.S. - Thanabhawan, District -Shamli.

(3.) This Court has granted interim anticipatory bail to applicant on 23/2/2021, who is husband of first informant on the ground of offences being on account of matrimonial dispute.