VIJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners seek anticipatory bail in a case under sections 498-A, 406, 506 IPC. Learned counsel for the petitioners contended that Vijay Singh, Petitioner No. 1, husband of Smt. Bala filed a petition under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights. It was thereafter that this case was got registered with a view to put pressure on the petitioners. Be that as it may, after going through the averments made in the petition, no case for grant of anticipatory bail is made out. The petitioners, if so advised, may approach the trial court and seek bail there. Needless to say that the trial court will proceed to decide the application expeditiously moved by the petitioners. Order accordingly.