NARMADA PRASAD MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. The applicant has preferred this application for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 150/2020, registered at Police Station Darri, District- Korba for offences punishable under Sec. 498-A read with Sec. 34 of the IPC.

(2.) Case of the prosecution, in brief, is that the complainant Tarkeshwari Mishra was married to Sanjeev Shukla on 15/5/2019 and she was subjected to mental and physical cruelty in connection with demand of dowry in the form of cash amount of Rs.3.00 lakhs, therefore, she lodged report against the present applicant and other persons.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the crime in question, he further submits that the co-accused persons namely Anruddha Prasad Shukla @ Aniruddha Prasad Shukla, Gangadevi Shukla and Satyabhama Shukla have already been granted bail vide order dtd. 18/2/2021 and 3/2/2021 in MCRCA Nos. 1258 and 1495 of 2020. It is further submitted that there are no specific allegations made against the present applicant, the applicant has no criminal antecedents, there is no likelihood of the applicant tampering with the prosecution evidence or absconding and due to COVID-19 situation the trial of the case is likely to take some time for its final disposal. Therefore, the applicant be released on bail by this Court.