SOMPRAKASH DADSENA 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 applicant, who is apprehending his arrest in connection with Crime No.779/2022 registered at Police Station Kasdol, District Balodabazar (CG) for the offence under Ss. 294, 323, 327, 506, 498-A of the IPC.

(3.) Prosecution case, in brief, is that the marriage of the complainant was solemnized with the applicant in the year 2004. Out of their wedlock, two children were born, one daughter aged about 16 years and one son aged about 15 years. The complainant lodged an FIR on 22/9/2022 alleging that after 6 months of the marriage, the applicant, her father-in-law and mother-in-law used to harass her for bringing less dowry and also used to beat her by hands and fists. Earlier also, the complainant made a complaint, in which, an amicable settlement was arrived at between the parties. It is further alleged that the present applicant is in the habit of consuming liquor and he always used to harass the complainant demanding money for having alcohol. On 18/9/2022, the applicant made a demand of Rs.15,000.00 from the complainant and when she declined to give such money, the applicant, the father-in-law and the mother-in-law beat her with belt, club and iron rod. The said incident was videographed by the son as also by the daughter. Hence, the aforesaid offence was registered.