PAVITRA URAON Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No. 23/2007, registered at Police Station - Rajpur, District - Surguja (C.G.) for the offence punishable under Sections 498(A), 323 read with Section 34 of IPC.

(3.) The brief facts are that the complainant namely Asrita Beg was married to applicant No. 3 - Anil Khalkho on 13/5/2005. She resided with her husband for a reasonably long period, during which, she carried, pregnancy. However, on certain dispute, she felt the company of the husband and in-laws and lodged a written report dated 24/1/2007 making allegations regarding ill-treatment by the husband and in-laws on account of demand of dowry. She also stated even these persons made allegations that the pregnancy carried by her was not from applicant No. 3 (husband) and for all these reasons, she had to live separately along with her parents. On such report, the aforesaid crime was registered against the applicants, who are father-in-law, mother-in-law and husband of the complainant.