ANCHAL ADITYA GARG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are decided by this common order because they arise out of the same registered offence and same investigation. Wherever necessary, the Applicants are referred to by their names.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No.421 of 2021, dtd. 02/07/2021, registered with Matunga Police Station, Mumbai, under Sec. 498-A, 420, 406, 342, 323, 504, 506, 120(B) r/w 34 of the Indian Penal Code, and under Sec. 3, 4 of the Dowry Prohibition Act.

(3.) Heard Mr.Aabad Ponda, Senior Advocate and Mr.Subodh Desai, learned counsel for the Applicants; Ms.Sharmila S. Kaushik and Mr.P. H. Gaikwad, learned APPs for the State; And Mr.Kunal Rane, learned counsel for the original complainant.