AVADH NARAYAN KUSHWAHA Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking regular bail in FIR No. 558/2020 dtd. 4/5/2020 registered at Police Station Ranhola, for offences punishable under Ss. 498A/304B/34 of the Indian Penal Code,1860 (IPC).

(2.) The present FIR was registered at the instance of Sh. Nand Kumar, father of the deceased Chandavati against her husband, Awadh Narayan (the applicant), and his family members under Ss. 498A/304B/34 of the IPC. The applicant and the deceased got married on 21/11/2017, and a child was born out of the wedlock. It is alleged that the deceased was subjected to harassment and cruelty by her husband and her in-laws, and was thrown out of the house after 10-11 months of marriage. The complainant on getting to know about the alleged incident took the deceased back to the parental home, and after 5-6 months, her in-laws came, made amends, and took the deceased back with them.

(3.) The complainant further alleged that he had given a motorcycle to the deceased in marriage, whose papers were in her name. He alleged that the deceased's in-laws repeatedly pressurised her to get the documents of the motorcycle registered in the applicant's name.