ROHIT KAPOOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Rana, learned counsel for the applicant, and Sri B. A. Khan, learned A.G.A. for the State.

(2.) This anticipatory bail application has been moved seeking bail in Case Crime No. 136 of 2019, under Section 498-A, 323, 504, 506 I.P.C. and Section 3/4 of D.P. Act, Police Station Mahila Thana, District Ghaziabad, during the pendency of trial.

(3.) As per the F.I.R, which has been lodged through an application under Section 156(3) Cr.P.C., in which the version of the informant is that she was married to the applicant on 19.02.2018 in accordance with Hindu rites and subsequently she began to ill-treated for lack of dowry and a demand was being started of Rs. 5,00,000/-. It was also being told to her by the co-accused (father in law) that she should give her entire salary to him. The informant and accused knew each other from last seven years as they were working together. The informant tried her best to retrieve the marriage and compromise was also tried to be effected between them through mediation and ultimately accused refused her to keep her as wife.