NAVEEN RANA Vs. STATE

JUDGEMENT

(1.) The present is an application under Section 438 of the Code of Criminal Procedure, 1973 praying for pre-arrest bail in F.I.R.No.770/2014 under Section 498A/406/34 IPC registered at Police Station Nangloi, Delhi.

(2.) The case of the prosecution is that the complainant/wife lodged a complaint, which has resulted in the subject F.I.R., alleging cruelty and dowry demand against the applicant/husband. It was alleged that the applicant/husband who is working as a constable in the Delhi Police had demanded an i10 car and other dowry articles. It is alleged that the stridhan belonging to the complainant including jewellery gifted to her by her parents has also been retained by the applicant/husband.

(3.) The learned Additional Sessions Judge, West, vide order dated 25th May, 2015 dismissed the application for anticipatory bail filed on behalf of the applicant, inter-alia on the grounds that the allegations leveled against the applicant/husband are serious in nature and the articles of dowry have not yet been recovered.