NASIR AHMAD WANI Vs. POLICE STATION NEEMUCH

JUDGEMENT

(1.) The petitioners have moved this application under Sec. 438 of the Cr. P. C seeking bail in anticipation of arrest in FIR No.238 dtd. 25/4/2022 registered with Police Station, Neemuch, Madhya Pradesh.

(2.) It is averred in the application that the petitioners happen to be the in-laws and husband of the complainant. It is stated that the marriage between petitioner No.l and the complainant has taken place in the year 2013 and out of this marriage, one son has been born. It is submitted that the respondent No.2 has lodged an FIR in Madhya Pradesh against the petitioners alleging commission of offences under Sec. 498-A of the Cr. P. C. It is also contended that under Sec. 79 of the Cr. P. C, warrants have to be executed by a police station located outside the jurisdiction of a State through the local police station and, as such, this Court has jurisdiction to entertain the present application.

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