SUPNEET MATHARU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred this first bail application under Sec. 438 of Cr.P.C., as they are apprehending their arrest in connection with Crime No.35/2022, registered at Police Station Mahila Thana, Ambikapur, District Surguja (C.G.) for the offence punishable under Sec. 498-A of IPC.

(2.) The prosecution story, in brief, is that complainant lodged a written report alleging that her marriage was solemnized with the co-accused Rajdeep Singh Bacchu on 7/2/2021 according to rituals and customs, but soon after the marriage the accused persons subjected her to cruelty and harassment for demand of dowry. The present applicants are the brother-in-law and sister-in-law of the complainant and they are also involved in the said commission of offence. Thereafter, a case was registered against the accused persons for the aforesaid offence.

(3.) Learned counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the present case. The co-accused, the father-in-law and mother-in-law of the complainant, have already been granted anticipatory bail by the Trial Court. He further submits that presently the applicants are suffering from illness and they have children to take care of as well, a copy of medical documents have already been annexed as Annexure-A/2 in this regard. The applicants are also living separately from their relatives. Therefore, under these circumstances, the applicants may kindly be granted anticipatory bail.