CHANDRABHUSHAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of the matter have been taken up through Video Conferencing.

(2.) The accused/applicant has moved this bail application under Sec. 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 247/20 registered at police Station Bhatgaon, Distt. - Balodabazar - Bhatapara for the offence punishable under Ss. 341, 323, 324, 294, 506-B, 498- A of the Indian Penal Code.

(3.) Case of the prosecution, in nutshell, is that marriage of complainant Dutika Sahu was solemnized with the applicant as per custom prevalent in their caste and they were residing together as husband and wife and they were also blessed with two children. It is case of the prosecution that since after the marriage present applicant/husband started harassing the complainant by committing mar-peet with her and treated her with cruelty, therefore, they were living separately. It is alleged that when on 19/12/2020 complainant was going to buy rice with her sister, applicant stopped her near tharakpur bridge and forced her to come with him and when she (complainant) refused to do so, applicant started beating and harassing her and her sister – Roopkunwar and thereby committed the aforesaid offences.