AMIR KHAN Vs. STAT OF M.P.

JUDGEMENT

(1.) Shri Raj Kumar Shrivastava, learned counsel for the applicants.

(2.) Shri Anup Nigam, learned Panel Lawyer for the respondent/State.

(3.) Though the notice sent to complainant is found unserved since it was received by the Process Server after expiry of the date fixed for hearing but considering the nature of offence where rejection of an anticipatory bail may lead to minimize the possibility of settlement in the matter which primarily arises out of matrimonial dispute.