NAZAR HUSSAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application 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.21/2023 registered at Police Station Sakri, Bilaspur (CG) for the offence under Ss. 147, 294, 323, 354 and 452 of the IPC.

(3.) Learned counsel for the applicants would submit that Shabar Ali R/o Shahdol made a proposal for marriage of his son with the daughter of Rahmat Ali R/o Bilaspur. Since the girl was minor, the family members of Rahmat Ali did not accept the proposal and refused the marriage. However, inspite of such refusal Safdar Ali, Sharafat Ali and Sikandar Khan were continuously creating pressure on the girl's family. When the girl's family refused for the marriage constantly, the aforesaid persons threatened to circulate the edited nude photograph of the girl in the community. One complaint in this regard has also been received before the community. Hence, on the advice of the senior members as also other members of the community, the present applicants and other persons, in total 7 members, had gone to the house of the complainant to call them in a community meeting and no such incident or quarrel took place. He submits that a false report has been lodged by the family members of the complainant. He would further submit that the wife of Rahmat Ali namely Kishwar Begum has also lodged an FIR on 8/2/2023 at Police Station Sarkanda vide FIR No.169/2023 for the offence under Sec. 509-B of the IPC against Safdar Ali, Sikandar Khan and Sharafat Ali for creating pressure of marriage of the minor girl and also with regard to uploading of the obscene photographs of her. Hence, considering the all the aspects of the matter, the applicants may be enlarged on anticipatory bail.