PANKAJ Vs. SANDHYA AND ORS.

JUDGEMENT

(1.) Service is complete. However, respondent No. 1 has not turned up. The present petitioner has been summoned in a complaint filed by respondent No. 1 under Sections 498-A, 406, 506 read with Section 34 of the Indian Penal Code, 1860. He had appeared before the trial court and enlarged on bail.

(2.) It being so, the interim bail granted to the petitioner by this Court, vide order dated 11.12.2014, is made absolute.

(3.) Before parting with this order, it is disheartening to note that the anticipatory bail was initially filed by the petitioner before the learned Addl. Sessions Judge, Rewari. The same was dismissed vide order dated 04.08.2014.