VIPIN SANGHI,J. - (1.) Crl. M.A. No.15042-43/2016 Exemptions allowed, subject to all just exceptions. The applications stand disposed of. BAIL APPLN. 1970/2016 1. Issue notice. Mr. Dutta accepts notice on behalf of the State. Learned counsel for the complainant along with the complainant are also present.
(2.) I have heard learned counsel for the petitioner as well as the learned APP and the learned counsel for the complainant.
(3.) The petitioner is seeking anticipatory bail apprehending arrest in the case FIR No. 87/2016 under Section 498A/406/34 IPC registered at Police Station Kirti Nagar.;