PURAN SINGH SAILONI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicants.

(2.) THIS is an application for anticipatory bail filed under section 438 of the Criminal Procedure Code.

(3.) THE Applicants, therefore, shall not be arrested in connection with the complaint lodged by Anjali Laxman Singh @ Anjali Hari Paul Sehgal for the offence punishable under section 498A of the Indian Penal Code. Interim protection is granted to the Applicants for a period of three weeks from today. Liberty is granted to the Applicants to approach the appropriate Court in the State of Haryana.