NIRMAL GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellants have preferred this appeal for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.798/2020, registered at Police Station: A.J.K., District: Raigarh (C.G.) for the offence punishable under Sections 498 A/34 of the Indian Penal Code and Sections 3(1)(x), 3(2)(V) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Appellant No.1, Nirmal Gupta is the father-in-Law, a handicapped person aged about 64 years whereas appellant No.2, Smt. Shanti Gupta is the mother-in-Law of complainant Prabha Chowdhary who was married with appellant's son Shubham Gupta on 02-04-2018.

(3.) As the complainant belongs to scheduled caste community, initially the marriage was performed under the special marriage Act but later on they were married under Hindu rituals. As per the written complaint, she was subjected to cruelty on demand of dowry in form of cash amount of Rs.3 lac and was also humiliated in the name of her caste and was further subjected to physical cruelty.