JANDEL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is the first application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The applicant apprehend their arrest in connection with Crime No.603/2015 registered at Police Station Hazira, district Gwalior (M.P.) for the offence punishable under Section 498(A), 323, 294, 506/34 of IPC. It is alleged that marriage of the complainant Rachna was performed with Dr. Ravindra Narwaria on 28.06.2012. The complainant has been harassed by husband Ravindra, father - in -law Vasudev, Nanad, sister -in -law Rajni and Nandoi, husband of sister -in -law applicant Jandel Singh and niece applicant Laxmi.

(3.) It is alleged that on 25.12.2015 when the complainant was at Gwalior at the resident of her brother Surendra Singh, the applicants came there demanded 17,00,000/ - as dowry. They also abused her and assaulted her. Because of this she received injuries on her head, hands, legs and back. The applicants claimed that they have been falsely implicated. They have not cause any injury to the complainant keeping in view that the applicants are residence of Gwalior and complainant has cleverly lodged the report at Gwalior. Learned Panel Lawyer for the State opposed the application stating that complainant has received the injuries. On behalf of the complainant also the application has been opposed stating complainant has been treated with cruelty.