AKASH GUPTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR No. 0050 registered under Section 498-A, 323, 504, 506 IPC r/w Section 3 and 4 of the Dowry Prohibition Act dated 08.02.2021 was lodged against Shri Akash Gupta, the Petitioner herein at the Mughal Sarai Police Station, District Chandoli in the State of Uttar Pradesh by Smti Sunaina Tulsiyan, the wife of the Petitioner. Of course, in the said FIR besides the Petitioner, his father, mother, sister and another relative were also named.

(2.) At present the Petitioner is residing at Tura in the West Garo Hills District of Meghalaya being a Class I registered Contractor and a Director of CCL Pvt. Ltd engaged in road development projects in the State of Meghalaya and is said to have been living in Meghalaya for the last ten years.

(3.) On coming to know of the said FIR lodged against him, the Petitioner apprehending arrest, has approached this Court with this instant application under Section 438 Cr.P.C with a prayer for grant of anticipatory bail in connection with the said case as mentioned above.