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Judgment
The accused/applicant seeks anticipatory bail in case FIR No. 30/2026 of PS Defence Colony for offence under Section 78/79/140(3)/351(3) BNS.
Broadly speaking, the allegation against the accused/applicant is that he harassed, threatened, stalked and even abducted the prosecutrix.
More significantly, when application of the accused/applicant for cancellation of Non-Bailable Warrants was heard by the trial court, the accused/applicant falsely furnished his wrong address. The learned trial court in order dated 10.07.2026, while dismissing the application for cancellation of Non-Bailable Warrants, observed thus:
“It is pertinent to note that even today despite directions of the Court to furnish complete address of the accused, the accused has furnished the earlier address of Dausa, Rajasthan, wherein there are already statements of relatives of the accused that he does not reside at the said address.”
Even in the present petition, the accused/applicant has mentioned his residential address of Dausa, Rajasthan only.
Despite repeated queries, learned counsel for accused/applicant is not disclosing the present correct address of the accused/applicant.
Therefore, the anticipatory bail application and the accompanying application are dismissed.