HARSH VINOD SACHDEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant. Issue notice to the respondents.

(2.) The applicant had preferred pre-arrest bail No.1404/2018 registered vide Crime No.489/2018 with the non- applicant D.N. Nagar police station for offence punishable under sections 498(A), 406, 420, 323, 354, 504 read with 34 of the Indian Penal Code .

(3.) The complainant and the present applicant were married on June 30, 2018.