RAM KHILAWAN, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.08/2019, registered at Police Station - Gaurella, District - Bilaspur (C.G.) for offence punishable under Section 498-A read with Section 34 of the Indian Penal Code, the applicants have preferred this application for grant of anticipatory bail.

(2.) It is submitted by the learned counsel for the applicants, that the applicants have been falsely implicated in this case. No case is made out against the applicants on the basis of the material present in the case diary. Totally false allegations has been made against these applicants, who happen to be her parents-in-law. The applicant No.1 is government servant and the applicant No.2 is an aged woman and both have played no role in torturing and assaulting the complainant. Money was demanded by the son of the applicants and not by these applicants, therefore, there was no reason to involve them in this case. The applicants are ready to abide all the conditions imposed upon them while releasing them on anticipatory bail. Hence, for this reason, it is prayed that the applicants may be enlarged on anticipatory bail.

(3.) Per contra learned State counsel opposes the application for grant of bail and the submissions made in this respect. It is alleged that the complainant has made allegations against these applicants also that they have tortured and assaulted her on the date of incident.