AVINASH Vs. STATE

JUDGEMENT

(1.) The Petitioner is husband of the Complainant and seeking anticipatory bail in case FIR No.554/2013 under Sections 498-A/406/34 IPC, PS New Ashok Nagar.

(2.) The Petitioner got married to the Complainant on 13.02.2012. A baby girl was born on 09.01.2013 out of this wedlock who is now under care and custody of the Complainant. Within 2-3 months of the marriage, rude and arrogant attitude of the Complainant towards the Petitioner and his family as well the Complainant insisting the Petitioner to get his share in the family property, led to problem in their matrimonial life. The father of the Petitioner made them to live separately but the problem persisted. The Complainant filed a false complaint before CAW Cell on 06.08.2013 but a compromise was arrived at before CAW Cell on 04.10.2013. The Petitioner left for her parent's home on 16.10.2013. Thereafter notice was received by the Petitioner and his family from CAW Cell and ultimately the complaint culminated into registration of case FIR No.554/2013 under Sections 498- A/406/34 IPC at PS New Ashok Nagar.

(3.) The Petitioner is seeking bail on the following grounds :-