SMT. ZEENATHUNNISSA AND OTHERS Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioners-accused Nos.2, 3 and 6 under section >438 of Code of Criminal Procedure, 1973 to release them on bail in the event of their arrest in Crime No.74/2018 of J.C.Nagar Police Station for the offence punishable under Sections 506, 504, 420, 323 and 417 of IPC.

(2.) Brief facts of the case are that accused No.1 got married with complainant and at the time of marriage Rs. 5,00,000/- has been paid as dowry and along with that gold and other articles were also given. It is further alleged that by spending Rs. 10,00,000/- marriage was also performed and thereafter accused No.1 and complainant lived happily for two months. Thereafter accused No.1 obtained another Rs. 5,00,000/- to go to London and he promised that he will also get visa for her after going to London. Thereafter he had not contacted her. It is further alleged in the complaint that accused Nos.2, 3 and 6 also sent complainant out of house by taking dowry and gold articles. It is further alleged that petitioners-accused Nos.2, 3 and 6 have cheated the complainant and on the basis of complaint, a PCR came to be registered and subsequently learned Magistrate referred the matter to police for investigation. Now police have registered a case in Crime No.74/2018 and investigation is in progress.

(3.) I have heard the learned counsel for petitioners and learned HCGP for respondent-State.