NAVJOT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner (husband of the complainant), apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) The petitioner and complainant had married on 17/10/2020. The wife"s family had given sufficient and dowry and had spent a huge amount in the wedding. The complainant faced alleged harassment and cruelty, which led to the filing of the complaint and the registration of FIR captioned above.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.