GULABI DEVI Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Heard. The applicants have filed this bail application under section 438 of the Cr.P.C. for grant of anticipatory bail.

(2.) Case Diary of Crime No. 83/ 2005, registered at Police StationChaucha for the offence punishable under Sections 498-A read with Section 34 of the I.P.C. and Section 4 of the Dowry Prohibition of Act, perused.

(3.) The case of the prosecution is that complainant namely - Smt. Rakhi Singh was married with co-accused Ravindra Kumar Singh in the year 2003. Thereafter, she was residing with him and on some family dispute, she returned back to her parents' place and thereafter a report dated 23.7.2005 was lodged by her against her husband and the present applicants. The applicant No. 1 is motherin-law, applicant No.2 is brother in law (Devar) and applicant No. 3 is sister-in- law (Nanad) of the complainant. Alongwith the family members, the husband namely Ravindra Kumar Singh has also been made accused in this case.