GAURISHANKER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE accused/applicants, who are Jeth, husband, sister-in-law, mother-in-law, sister-in-law, uncle, aunt and one relative (Geeta Devi) of the complainant namely, Soniya Gupta, have preferred this bail application under Section 438 of the Criminal Procedure Code apprehending arrest in crime No. 25/2008 registered at Police Station Kansabel Chowki dokda, District Jashpur, for offence punishable under sections 498a read with Section 34 of the Indian Penal Code.

(2.) THE case of the prosecution is that the complainant namely, Soniya was married with Sharad Prasad (applicant No. 2 herein)on 30th April, 2007. Allegations against the accused/applicants are that after one month of the marriage they started harassing and subjecting her to cruelty in connection with demand of dowry. Ultimately, husband (applicant No. 2 herein)left her at her parental house by saying that she should come to his house only by bringing an amount of Rs. 2 lakhs for purchasing a car and D. T. H.

(3.) LEARNED counsel for the applicants argued that as far as, Jeth (applicant No. 1)and husband (applicant No. 2) of the complainant are concerned, they have been arrested by the police and thereafter, they have been released on bail by the trial Court under Section 437 of the Cr. P. C. He submitted that he has filed an application (I. A. No. 1/2008) for withdrawal of bail application [m. Cr. C. (A) No. 252/2008] in respect of applicants No. 1 and 2.