ABHIJEET TRIPATHI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner Abhijeet Tripathi and complainant Meghna Chopra are present in Court.

(2.) Lhc Sanjana Zinta, No.150, I.O. Women Police Station, B.C.S. New Shimla, District Shimla, H.P., is present alongwith record. Record perused and returned.

(3.) F.I.R. No. 7 of 2018, was registered at Women Police Station, B.C.S. New Shimla, District Shimla, H.P. on 19.08.2018, under the provisions of Sections 498-A read with Sec. 34 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Sec. 438 of the Code of Criminal Procedure. On 21.08.2018 this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.