SHRENIK JAYANTILAL JAIN Vs. NEENA SHRENIK JAIN

JUDGEMENT

(1.) The learned Sessions Judge of Greater Mumbai, pending hearing of Anticipatory Bail Application before it, refused to grant interim protection by its order dated 19th April, 2014. Hence, this application is preferred seeking interim bail, till the final decision on the Anticipatory Bail Application 754 of 2014, which is pending before the learned Sessions Judge.

(2.) In the course of submissions, the following proposition was made:

(3.) This proposition or the interpretation of section 438 of the Code by the learned Counsel for the applicants gave rise to the question of law as follows: