HARISH CHANDRA AKASH PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.1007/2015 registered at Police Station Durg (C.G) for the offences punishable under Sections 498(A) of I.P.C., the applicant has filed this application under section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) As per the prosecution case, the applicant is a final year student of B.D.S., and is studying in Dental College, Durg and he performed marriage with the complainant on 11.07.2013. After sometime of the marriage, a report was made by the wife on 19.11.2015 that she was subjected to torture. It is also alleged that he being unemployed, the money being sent by his mother is spent and certain incidents have been stated that she was subjected to torture.

(3.) Learned counsel for the applicant submits that the applicant is a student of final year BDS course and earlier after passing the entrance examination, counselling was done for admission in B.D.S., course. He further submits that only general allegations have been made against the applicant that he is unemployed and he rests on his mother for his expenses thereby and as such he was pursuing studies. He, therefore, prays that the applicant may be enlarged on anticipatory bail or otherwise his entire career would be spoiled and the chances of reconciliation would not be possible.