RADHADEVI SAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Though this case has been listed for hearing on admission, but with the consent of learned counsel for the parties, the matter is heard finally as the case diary is available with the State Counsel.

(2.) This is an application filed under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicant, who is apprehending her arrest in connection with Crime No.66/2025, registered at Police Station Saraipali, District Mahasamund (CG) for the offence under Ss. 74, 115(2), 296, 351(2) and 3(5) of the Bhartiya Nyaya Sanhita, 2023.

(3.) Case of the prosecution, in brief, is that on 11/3/2025, the complainant party came to the house of the present applicant and raised a quarrel and then, marpeat occurred between the parties and in the above incident, the members of the complainant party as well as the accused party sustained injuries. The present applicant lodged a complaint before the Police Station on 11/3/2025 itself but no FIR was registered on such complaint. Ultimately, she approached the concerned Superintendent of Police and on his instructions, the FIR has been lodged on 11/4/2025 against the complainant party. However, with regard to the same incident, a counter report was also lodged by the complainant party against the present applicant and her two sons on 13/3/2025 and Crime No.66/2025 was registered at Police Station Saraipali, District Mahasamund (CG) for the offence under Ss. 74, 115(2), 296, 351(2) and 3(5) of the Bhartiya Nyay Sanhita, 2023, in which, the applicant is apprehending her arrest.