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Judgment
This application under Section 438 Cr.P.C. for grant of anticipatory bail has been filed by applicants on the basis of apprehension that complaint may
be filed against them by their daughter-in-law alleging commission of offence under Section 498A of IPC, whereas the applicants are living separately.
Learned counsel for State, on instructions, has pointed out that till now no complaint has been received as against the present applicants. He has also
submitted that if any complaint is received against the applicants then due notice as required under Section 41 of Cr.P.C will be served and procedure
which has been prescribed in the judgment of Hon'ble Supreme court in the matter of Arnesh Kumar Vs. State of Bihar reported in 2014(4) MPHT
81(SC), will be followed and without complying with the said procedure, the applicants will not be arrested.
The statement made by counsel for State adequately protects the interest of applicants.
Hence in view of the above statement, counsel for applicants has prayed for disposal of the M.Cr.C.
The M.Cr.C. is accordingly disposed off. Certified copy as per rules.