ABHISEK TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This frst anticipatory bail application under Sec. 438 of the Code of Criminal Procedure has been fled by the accused/applicant who is apprehending his arrest in connection with Crime No. 120/2022 registered at Police Station Mahila Police Station Raipur, CG for the ofence punishable under Sec. 498-A/34 of IPC.

(2.) Case of the prosecution in brief is that the marriage of complainant was solemnized with the applicant on 18/6/2021 at Bhopal and just after 10 days of marriage the accused person started ill-treating in connection with demand of dowry and demanded Rs.3.00 lakhs from her as a dowry. It is alleged that the applicant again demanded of Rs.10,000.00 as a dowry and threatened her of being burn in their demand of dowry is not fulflled.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. He submits that a written complaint was lodged by the complainant on 6/4/2022 at Mahila Thana, Raipur against the present applicant and his family members stating therein that the marriage between the applicant and her husband was solemnized on 18/6/2021, during the course of lockdown. The complainant/wife left her matrimonial house on account of some family dispute. It is further stated that in the month of April, 2022 she came to the house of the present applicant and without any information she left over again thereafter the applicant fled an application under Sec. 9 of the Hindu Marriage Act. He submits that there is no any serious allegations against the present applicant. He further submits that the co-accused persons has already been granted bail by the co-ordinate bench vide order dtd. 18/8/2022 passed in MCRCA No. 994 of 2022. The applicant is ready to abide by all the terms and conditions which may be imposed by this Court and therefore, application may be allowed.