SANGEETA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing. The petitioner is seeking anticipatory bail in FIR No.458 dtd. 27/10/2021, under Ss. 323, 353, 186, 379-A IPC, registered at Police Station Sadar Nuh, District Nuh.

(2.) Learned counsel for the petitioner contends that it is alleged in the FIR that when the police party had gone to investigate a complaint made by one-Saraswati against her husband-Naresh, the petitioner and others had a scuffle with the police. It is a case of no injury as there is no MLR. It is alleged that I- card and cash of the complainant was taken away. The petitioner is a 30 year old lady and is not involved in any other criminal case. Issue notice to the respondent.

(3.) At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of the respondent. He, upon instructions from ASI Virender contends that although the petitioner does not have any criminal antecedents but in view of the gravity of the offence alleged to have been committed by her, she is not entitled to the concession of anticipatory bail. Heard.