PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.27/2018, Mahila Police Station, Jodhpur City West for the offences under Sections 498-A, 406 and 354 IPC

(3.) The complainant's marriage was solemnized with the petitioner about 18 years ago. The complainant filed the FIR by arraigning the petitioner Pawan Kumar, Madan Lal and Bhanwari Devi as accused in this case, out of whom, the accused Pawan Kumar and Madan Lal approached this Court by filing a Criminal Misc. Petition (No.993/2018) wherein the proceedings of the FIR has been quashed by this Court by order dated 05.01.2021 qua the accused Madanlal and Smt. Bhanwari Devi.