DEEPAK TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) Heard finally with the consent of learned counsel for the parties.

(2.) This is the first bail application filed by the applicants under section 438 of the CrPC for grant of anticipatory bail.

(3.) Learned counsel for the applicants submitted that appliant No.1 is husband and applicant No.2 is father -in -law of the complainant. Complainant Ritu Tiwari said to have lodged the report against these applicants with the allegations that the applicants were harassing her for demanding of dowry. Learned counsel for the applicants submitted that previously applicants tried to sought out the matter through Parivar Paramarsh Kendra. Mother -in -law of complainant Ritu Tiwari also lodged a report before S.P. Sagar with a prayer that they have been falsely implicated by the complainant. He further submitted that it is a matrimonial case, where in the event of arrest, the possibility of compromise between the parties, if any, will be diminished., It is, therefore, prayed that applicants be enlarged on anticipatory bail.