MAYANK Vs. STATE OF M P

JUDGEMENT

(1.) Applicant-Mayank Shroff, has filed this application for grant of anticipatory bail in Criminal Case No. 4173/2013, pending before the learned Judicial Magistrate First Class, Indore. Brief facts of the case are that Crime No. 10/2013 has been registered at Mahila Police Station, Indore for the offence punishable under Sections 498A, 506, 323 of IPC and Section 4 of Prevention of Dowry Act in respect of incident dated 23-9-2012. The applicant and Smt. Jyotsna, complainant are legally wedded couple. Complainant married to applicant on 1-12-2011 as per Hindu customs and rites. It is mentioned in the complaint that Rs. 11,00,000/- were given to the applicant at the time of engagement and at the time of marriage Rs. 26,50,000/- through cheques by the father of the complainant.

(2.) As per the demand of applicant, father of the complainant had borne the entire expenses incurred during their honey moon for which they went to America. That behaviour of the applicant with the complainant for about one month after marriage was good, thereafter his behaviour started getting covetous and he exercised mental as well as physical cruelty upon the complainant.

(3.) The applicant made a demand for a flat in Mumbai and for fulfillment the said demand the applicant started harassing mentally and physically and sent her to Indore in the month of February, 2012 for convincing her father to purchase a flat in Mumbai in his name.