ROUF AHMAD MIR Vs. SSP

JUDGEMENT

(1.) The petitioner has filed the instant application seeking bail in anticipation of arrest in FIR No.21/2022 for offences under Sec. 354, 354C, 498A and 509 of IPC registered with Police Station, Kheerbhawani, Ganderbal.

(2.) It appears that the petitioner had moved an application for grant of anticipatory bail before the learned Sessions Judge, Ganderbal, and the learned Judge called the report of police without passing an interim protection order in favour of the petitioner. It is averred in the application that the petitioner thereafter withdrew the bail application and has approached this Court by way of instant application invoking jurisdiction of this Court under Sec. 438 of Cr. P. C.

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