ANKUSH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amarendra Mani, learned counsel for the applicant, Sri O.P. Mishra, learned AGA for the State and perused the papers on record.

(2.) The present application has been moved seeking anticipatory bail in Case Crime no.67 of 2022, under Ss. 498-A, 323, 504, 506 and 307 I.P.C. and Sec. 3/4 D.P.Act, P.S. Piluwa, District Etah.

(3.) As per prosecution case, the applicant who happens to be husband of the first informant/victim, after a dispute between the two physically assaulted her and pushed her down from the roof. It is alleged in the F.I.R. that the applicant had demanded Rs.15.00 lac in marriage which was solemnized just three months earlier to the incident and also demanded Swift car. He extended threats to take her life.