SAPNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicants, who are apprehending their arrest in connection with Crime No.39/2020 registered at Police Station Malharganj, Indore District Indore (MP) for offence punishable under Sections 498-A , 324 , 342 , 323 , 325 , 354-C and 377 read with Section 34 of the Indian Penal Code, 1860 and also under Section 3 read with Section 4 of the Dowry Prohibition Act, 1961.

(3.) As per prosecution story, on 10.03.2019 marriage of complainant (Smt. Geeta @ Jivy Sachdev w/o Puneet Sachdev) was solemnized with co-accused (Puneet Sachdev s/o Shyam Sachdev) as per Hindu Customs and Rites. On 27.01.2020 complainant made an oral complaint to Station House Officer, Police Station Malharganj, District Indore regarding cruelty, harassment (physical and mental), demand of dowry, unnatural offence of carnal intercourse etc. Hence, the present case has been registered against the applicants and other family members.