Punjab-Haryana High Court
Pankaj Alias Rohit vs . State Of Punjab And Another on 23 March, 2011
CRM-M No. 1740 of 2011
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Pankaj alias Rohit vs. State of Punjab and another Present: Ms. Ruchi Sekhri, Advocate for the petitioner.
Mr. Gazi Mohammad, DAG, Punjab.
**** This is a petition for anticipatory bail filed in case bearing FIR No. 1 dated 27.12.2010, under Section 498-A IPC registered at Police Station Women Cell, Amritsar City, District Amritsar.
Despite service respondent No.2 has chosen not to appear. Petitioner is present in Court and says that he has met the complainant in connection with a maintenance petition on 12.03.2011 in Amritsar Court and there also he had requested her to come present in the Court but she refused.
In the circumstances I deem it appropriate to grant the concession of anticipatory bail to the petitioner. In the event of his arrest, he is ordered to be released on interim bail to the satisfaction of SHO/Investigating Officer, subject to the conditions laid down in Section 438(2) Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) JUDGE March 23, 2011 sunita