AMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The applicant who is a co-accused in Crime No. 132 of 2021 of Police Station Nhava-Sheva under Sec. 498-A, 504, 506, 323 read with 34 of Indian Penal Code is seeking anticipatory bail. The applicant is the husband of the complainant -Vrushali Kadu. According to the complainant, she was mentally and physically harassed. According to the complainant, the golden ornaments were handed over to the applicant when the complainant had gone for a job to London and they are not returned. The complainant has also alleged that the applicant is residing with a lady who is made co-accused in the offence.

(3.) The learned APP submitted that remaining 12 Tolas of gold ornaments, which are still stated to be with the applicant are to be recovered.