SANJU SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The applicant has filed this First Bail Application for grant of anticipatory bail under Sec. 438 of the Cr.P.C. as he is apprehending his arrest in connection with Crime No.182/2020, registered at Police Station: Shivrinarayan, District: Janjgir-Champa (C.G.) for the offence punishable under Sec. 498-A and 34 of IPC.

(3.) In this case, the Applicant herein is the husband of the complainant. Their marriage solemnized on 4/2/2018. According to the case of prosecution, on 11/9/2019, a written complainant has been lodged by the complainant alleging therein that after her marriage the Applicant along with other family members tortured her on account of demand of dowry, by the result, she was subjected to cruelty by them. On the basis of her report offence has been registered.