RIYAZ ALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.0057/2020, registered at Police Station Mahila Thana, Raipur C.G. for offence punishable under Sections 34, 498(A) of the I.P.C. and Section 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019 (for short 'the Act, 2019').

(3.) Applicant was married with the complainant on 9-3-2017. Soon after the marriage, the complainant was subjected to mental and physical cruelty and was not provided food. She was abused filthily by the applicant and his relatives by accusing her of not being able to procreate child. She was dragged out of the house when she was in the midst of Quran Recital. The applicant uttered talaq-talaq-talaq (thrice) on 13-3-2019 and declared that he will perform another marriage. He did not attend the meeting of the Jamaat.