MANUA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 438 of the Cr.P.C filed by the applicant, who apprehends his arrest in connection with Crime No.401/2019, registered at Police Station Indarganj, District Gwalior, for the offences punishable under Sections 452, 294, 323, 506 and 34 of IPC.

(2.) It is the submission of learned counsel for the applicant that he is apprehending his arrest on the basis of false case registered against him at the instance of sister-in-law ¼tsBkuh 1/2 of his sister Rajni. It is further submitted that his sister was married in a family where she was subjected to dowry demand and harassment therefore, she left her matrimonial home and started living with her brother i.e. present applicant. Therefore, as a counter blast, sister-in-law of sister of the present applicant filed this false complaint. He relied upon the judgment rendered by Hon'ble Apex Court in the case of Arnesh Kumar Vs. State of Bihar reported in (2014) 8 SCC 273. Confinement would bring social disrepute and personal inconvenience. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial

(3.) Court/Investigating Officer. He further submitted that he would not be a source of embarrassment and harassment to the complainant in any manner. Therefore, anticipatory bail application may be allowed.