RAMDHAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No. 12/2021 registered at Mahila Police Station Durg District - Durg (C.G.), for offence punishable under Ss. 498(a), 506, 34 of the Indian Penal Code.

(2.) Case of the prosecution, in brief is that the applicant married complainant on 17/5/2019. She left for her parents house at Durg on 6/3/2020 and returned on 8/7/2020. Thereafter, she lodged report against the applicant and also her in-laws for demand of dowry and intimidation.

(3.) Learned counsel for the applicant submits that the applicant is apprehending his arrest in connection with crime No. 12/2021, there is no other criminal case against him, the allegation leveled against him is general in nature, no serious allegation has been leveled against the applicant, therefore, he is entitled to be granted anticipatory bail.