AMARNATH DEWANGAN Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) This application under Section 438 of Code of Criminal Procedure pertains to crime No. 421/2005 of P.S. Shivrinarayan,District-Janjgir-Champa for the offences under Section 498-A and 326 of IPC.

(3.) Brief facts are that one Smt. Sunita Bai was married to Firat Ram Dewangan in May-2005. She was being harassed by Firat Ram and her mother-in-law for not bringing sufficient dowary. It is alleged that Firat Ram and his mother took Sunita Bai to the applicant who administered some drug to her which resulted in loss of vision in both eyes.