ARJUN PRASAD DHRUV Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred the instant bail application under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 09 of 2015, registered in Mahila Thana, Durg, District Durg (CG), for offence punishable under Section 498-A/34 of the IPC.

(2.) The case of the prosecution, in brief, is that marriage between the complainant and brother of the present applicant was solemnized on 24.05.2014. After marriage, she was subjected to harassment and cruelty by her in-laws, including the present applicant, for want of sufficient dowry.

(3.) Shri Malay Shrivastava, learned counsel appearing for the applicant submitted that allegations against the present applicant are omnibus and general allegations, only to implicate the applicant falsely in the case despite there being no fault on his part. Learned counsel further submitted that co-accused persons namely, Smt Kuntibai and Smt Indrani Dhruv have been granted bail by the Court below. On this premises learned counsel prays for grant of anticipatory bail to the present applicant.