Ram Chand Gupta, J. - (1.) Crl. M. No. 8824 of 2011.
(2.) APPLICATION is allowed subject to all just objections. Crl. M. No. M -4773 of 2011 The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in case FIR No. 185, dated 1.6.2010, under Sections 498A, 406, 323, 452 and 506 IPC, registered at Police Station Madlauda, District Panipat.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court vide which application filed by the Petitioner for grant of anticipatory bail has been dismissed.;