YUVRAJ WASAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Yuvraj Wasan, who has been booked for having committed the offences punishable under Sections 406, 498 -A, 506 read with Section 34, IPC, in a case arising out of FIR No. 100, dated 14.04.2013, registered at Police Station, Sector 40, Gurgaon. Learned counsel contends that it is the second marriage of the petitioner and that of complainant; that from the perusal of the FIR, the ingredients of the offences for which the petitioner has been booked, are not made out; that due to incompatible behaviour, the complainant could not pull on well with the petitioner which resulted into the registration of the present FIR.

(2.) ON the other hand, learned counsel for the State submits that the petitioner is the husband of the complainant.

(3.) I have heard the learned counsel for the parties and gone through the material available on record.