IMTIYAZ HUSAIN PATEL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Applicant.

(2.) By this Application, the Applicant seeks pre-arrest bail in connection with C. R. No. 629 of 2019 registered with the Mumbra Police Station, Thane City, for the alleged offences punishable under Sections 498A, 506 r/w 34 of the Indian Penal Code and under Section 4 of the Muslim Women ( Protection of Rights on Marriage ) Act, 2019.

(3.) The Complainant is present in person with her six months old child. She has stated that she be impleaded in the aforesaid Application as party Respondent No. 2.