SANTARA BAI MIRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) These are the two applications filed under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No.47/2022 registered at Police Station Baradwar, District Janjgir-Champa (CG) for the offence punishable under Ss. 498 A, 34 of the IPC.

(3.) The prosecution case is that the complainant was married with applicant No.2 Milan Miri in the year 2020. Applicant Santara Bai Miri is the mother-in-law and applicant Sangeeta Khunte is the sister-in-law of the complainant. It has been alleged that after the marriage, the applicants started harassing the complainant for bringing less dowry and demanded Rs.50,000.00and Pulsar motorcycle. Due to physical and mental torture, the complainant had a miscarriage and thereafter, the applicants ousted her from the matrimonial house. The social meetings were also held twice and when the matter was not settled in the said meetings, the FIR has been lodged on 11/2/2022.