AMAR SIKDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) The applicant has preferred this application for grant of bail as he is arrested on 18-7-2017 in connection with Crime No. 128/2017 registered in PS Dharamjaigarh, Distt. Raigarh (CG) for offence punishable under Section 498-A of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that after investigation charge sheet has been filed against 3 accused persons including present applicant and Niranjan Sikdar and Kamla Sikdar who are parents of the applicant. Parents of the applicants have been granted anticipatory bail by the sessions court. After release on bail, Niranjan Sikdar has expired. This is his first bail application before this Court. He is first offender. As per allegation, he was married to complainant Sushila Sikdar in the year 2008 and there was allegation regarding committing cruelty on account of doubt about the character of the complainant. He will not commit any offence in future if granted bail. He may be granted bail as the trial may take time.