JAISHRI GORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has filed this revision being aggrieved with the order dtd. 19/2/2021 passed by the First Additional Sessions Judge, Raigarh (CG) passed in Criminal MJC No.6/2021, whereby, the anticipatory bail granted in favour of the applicant vide order dtd. 31/10/2020 in connection with Crime No.437/2020 registered at Police Station Kharsia, Raigarh (CG). under Sec. 498-A, 354, 34 of the IPC, has been cancelled.

(3.) Brief facts of the case are that the complainant/non-applicant No.2 has filed an application dtd. 27/10/2020 before the Women Commission alleging that her husband (applicant herein) and her in-laws are harassing her on account of bringing less dowry. It was also alleged that the brother-in-law (devar) of the complainant namely Jai Kisan used to misbehave with the complainant with an intention to outrage her modesty and further that the applicant has kept her 3 years old child with him and ousted her from the matrimonial house. On such allegations, an offence under Sec. 498-A and 354/34 of the IPC was registered against the applicant, for which, the applicant moved an application for anticipatory bail raising the plea that on 25/7/2020, the complainant/victim was found in an objectionable position with another man namely Sunil Yadav and therefore, in order to create a pressure, a false report has been lodged by the complainant against him. It was also pleaded that with regard to the custody of the minor child, the matter is pending consideration before the SDM and the applicant is bound to comply with the order. After considering all the aspects, the First Additional Sessions Judge, Raigarh in Bail Petition No.752/2020 granted anticipatory bail to the applicant on 31/10/2020.