RISHI MANOJBHAI MANSUKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule. Learned Additional Public Prosecutor Mr.Bhargav Pandya waives service of notice of Rule on behalf of respondent-State.

(2.) The applicants has prayed for transit anticipatory bail in connection with First Information Report No.19/23 registered on 10/2/2023 with Alipore Police Station, Kolkata for the offences under Ss. 34 , 498A , 406 and 506 of the Indian Penal Code, 1860 read with Ss. 3 and 4 of Dowry Prohibition Act.

(3.) As per the allegations in the F.I.R. which is filed by one Shakshi Mansukhani Khemka that she got married with the applicant in the year 2018. It was alleged that, soon after the marriage, demands of dowry were made by accused and accused tortured the complainant and asked her to leave her matrimonial home, as a result of which, the complainant left her matrimonial home. It was further alleged in the complaint that, the applicant is having relationship with other women and that he abandoned the complainant. In these background facts, the F.I.R. is filed.