AMIRUDDIN Vs. STATE

JUDGEMENT

(1.) The present is an application under sec. 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.) read with Sec. 482 Cr.P.C. seeking pre-arrest bail in FIR No. 652/2014, under Ss. 498A/406/506/34 IPC, registered at Police Station- Badarpur, Delhi.

(2.) The subject FIR has been registered at the instance of the complainant (wife) on an allegation that the applicant (husband) has been harassing her for dowry and has also allegedly extended threats of physical violence if his demands were not met.

(3.) The solitary ground as I can discern from the order of the Trial Court dtd. 24/2/2015 for rejecting the applicant's prayer seeking prearrest bail is that the articles of stridhan are yet to be recovered apart from the circumstance that the applicant is not cooperating in the investigation.