SATVINDER SINGH CHOUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER seeks grant of anticipatory bail in case bearing FIR No. 1013 dated 07.12.2013 under Sections 323, 494, 498 -A, 354, 506 IPC, Police Station Karnal Civil Lines, District Karnal.

(2.) LEARNED Senior counsel for the petitioner states that marriage of the petitioner was solemnised with the complainant -Ritu Jaglan on 28.03.2004 and since 30.06.2004, parties are living separately and the marriage is irretrievably broken down.

(3.) LEARNED Senior counsel for the petitioner further states that since 30.06.2004 till 22.10.2013 no complaint whatsoever was made by the complainant. However this assertion was sought to be repelled by learned counsel for the complainant by referring to complaint dated 11.11.2013 filed under Domestic Violence Act.