SONU JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is first application under section 438 of the Code of Criminal Procedure.

(2.) Applicant apprehends arrest in connection with Crime No.122/19 registered at Police Station City Kotwali, District Bhind, for the offences punishable under sections 498A , 34 of the IPC and Section 3 / 4 of Dowry Prohibition Act. Applicant is husband of complainant .

(3.) Allegations against the applicant in short is that he along with co-accused was involved in subjecting the complainant to cruelty and harassment due to non-satisfaction of demand of dowry and she was forced to leave the house of the In-laws in the month of Agusut-2018.