R SUNIL AGRAWAL Vs. STATE

JUDGEMENT

(1.) Apprehending arrest at the hands of the respondent police in Crime No. 4 of 2010, for offence under Sections 498(A), 406, 313 I.P.C., and Sections 4 & 6 of the Dowry Prohibition Act, the petitioner, who happens to be the first accused in the said case, has come forward with this petition seeking anticipatory bail.

(2.) The defacto complainant is the wife of the petitioner. She has filed M.P. No. 1 of 2010 seeking permission to intervene and accordingly, she is permitted.

(3.) The case of the prosecution is that the marriage between the petitioner and defacto complainant was solemnized on 21.01.2007 at Chennai. At the time of marriage, several sovereigns of jewels worth several lakhs was given as dowry to the petitioner. It is further alleged that these articles are now in the custody of the mother of the petitioner. Subsequent to the marriage, it is also stated, huge amount of money was also paid by the parents of the defacto complainant. The petitioner has opened two textile show rooms in Banjara Hills, Hyderabad. Thereafter, he started demanding more money from the defacto complainant. The defacto complainant and her parents could not meet the said demand. The defacto complainant was ill-treated in many ways. In the mean while, the defacto complainant had become pregnant. The petitioner and his mother insisted to abort the child. The mother of the petitioner gave a tablet for the said purpose which resulted in abortion. She has been sent out of the matrimonial home and now, she is living separately with her parents. With the above allegations, she preferred the complaint on 25.02.2010, on which this case has been registered.