ROOPANSHUDATT RAI Vs. THE STATE OF M.P.

JUDGEMENT

(1.) Mr. Paritosh Trivedi, learned counsel for the objector. This application under Section 438 of the Code of Criminal Procedure 1973 has been filed for grant of anticipatory bail to applicant Roopanshudatt Rai who is apprehending his arrest in connection with Crime No.181/2020 registered at Police Station Shahpura, district Dindori, for the offences punishable under sections 294, 498-A and 34 IPC and sections 3 and 4 of the Dowry Prohibition Act.

(2.) The applicant is the husband. The wife stays separately from the husband and she has filed the FIR on 19.6.2020. The allegations in the said FIR that the applicant abuses the complainant, demands gold chain of five tolas and is asking for the land which is in the name of her father to be transferred, locks the victim in the room and when she asks for medical aid, he does not provide her and that allegations of unnatural sex and harassment for sex is also given in the said FIR.

(3.) Learned counsel for the applicant submits that the FIR is pursuant to a complaint that he made before the Police Station Karanjiya, district Dindori, that his in-laws have taken away his wife and are not allowing her to come and join his society. The said complaint was made on 8.6.2020 i.e. on a date preceding the registration of the FIR.