FURKAN AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prashant Singh, Advocate holding brief of Sri Kumar Beenu Singh, learned counsel for the applicant and Sri Imran Khan, learned A.G.A. for the State-respondent.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No. 187 of 2022, under Ss. 498A, 323, 504, 506 IPC and 3/4 D.P. Act and 3/4 of Muslim Women (Protection of Rights on Marriage) Act, Police Station Akrabad, District Aligarh, with a prayer to enlarge him on anticipatory bail, till the conclusion of trial.

(3.) FIR of the present case was lodged against the applicant and his family members by his father in law and according to the FIR, applicant and his family members tortured the daughter of the informant since marriage for demand of dowry and on the instigation of his family members applicant gave triple talak to his daughter and thereafter his daughter was turned out from her matrimonial home by the accused persons including applicant.