HEENA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Mohd. Irfan, learned counsel for the applicant and learned A.G.A and perused the record.

(2.) The instant application is being moved by the applicant invoking the powers of Sec. 438 Cr.P.C. that she has every reason to believe that she may be arrested on the accusation of having committed a non-bailable offence in connection with Case Crime no.467 of 2021, under Ss. 498A, 308, 323, 504, 506 I.P.C. and Sec. 3/4 of D.P. Act, Police Station-Ganj, District-Rampur.

(3.) From the record, it is evident that the applicant has approached this Court after getting his anticipatory bail rejected from the Court of Sessions vide order dtd. 5/5/2022.