Shree Chandrashekhar, J. - (1.) Heard the learned counsels appearing for the parties and perused the documents on record.
(2.) The petitioner has been made an accused in Mango P.S. Case No. 120 of 2017 which was registered for offences under Sections 501-B, 509, 507, 354-D, 420, I.P.C.
(3.) Contending that on similar allegation Mango P.S. Case No. 18 of 2016 has been registered, the learned counsel for the petitioner submits that creating a false cause of action, the informant has alleged that the petitioner threw photographs with obscene lines about the informant near her matrimonial home. The petitioner is in judicial custody since 13.04.2017 and a charge sheet has already been submitted in this case.;