ANIL KUMAR CHOUDHARY - (1.) Apprehending their arrest in connection with Sukhdeo Nagar (Pandra O.P.) P.S. Case No.65 of 2019 instituted under Sections 341, 323, 325, 354, 504/34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail.
(2.) Heard learned counsel appearing for the petitioners and learned Addl.P.P. appearing for the State.
(3.) Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that they outraged the modesty of the informant. It is submitted that the allegation against the petitioners is false. It is next submitted that the petitioners undertake not to disturb or annoy the informant in any manner during the pendency of the case. It is lastly submitted that the petitioners are ready and willing to co-operate with the investigation of the case and to pay ad interim victim compensation of Rs.5,000/-(Rupees five thousand) each without prejudice to their defence in this case in favour of the informant namely- Soni Kumari. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail. Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.;