HARSIMRAN SINGH Vs. STATE

JUDGEMENT

(1.) Apprehending arrest in relation to the Crime No. 254/2021 dtd. 13/05/2021 registered with the Non-Applicant - Police Station for the offences punishable under Ss. 354-D, 509, 506, 504 and 503 of the Indian Penal Code and Sec. 67-A of the Information Technology Act, the Applicant has filed the present Application under Sec. 438 of the Code of Criminal Procedure.

(2.) The First Information Report came to be registered against the Applicant with the accusations that the marriage between the Complainant and the Applicant took place on 27/04/2014 and they have a baby child. It is alleged that the Applicant used to harass the Complainant and the dispute between them was initially settled. It is alleged that in the year 2021, the Applicant left the city of Nagpur and started abusing the Complainant by using the social media. The First Information Report came to be registered on 13/05/2021. The Applicant therefore approached the learned Sessions Judge by way Criminal Bail Application No. 658/2022 which has been rejected by the order dtd. 24/03/2022. The Applicant has therefore filed the present Application.

(3.) I have heard Shri S.R. Kadam, learned Advocate for the Applicant and Ms. M.A. Barabde, learned APP for the Non-Applicant/State.