RAMU BISWAKARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D Kalita, learned counsel appearing for the petitioners and Mr. D Das, learned Additional Public Prosecutor for the State of Assam. By this petition under Section 438 Cr.P.C., the petitioners namely, 1.Ramu Biswakarma, Prem Biswakarma and 3. Tulsi Devi, have prayed for granting pre-arrest bail, apprehending arrest in connection with Jalukbari PS Case No.654/2020 under Section 498A of the IPC read with Section 4 of the Dowry Prohibition Act.

(2.) Mr. D Kalita, learned counsel appearing for the petitioners submits that informant, namely, Hema Kumari, who is the wife of the petitioner No.1 lodged an FIR, dated 01.12.2019 stating that the petitioner No.1, her husband, petitioner Nos. 2 and 3 who are her father-in-law and mother-in-law respectively tortured her and the petitioner No.1 demanded Rs.6 lakhs in cash and gold and used to utter slang words. Mr. Kalita further submits that the petitioner No.1 is a police personal and presently posted in Manipur and further, that the entire allegations are false.

(3.) Mr. D Das, learned Addl.P.P. submits that as the petitioner No.1 has one child and the informant wife, who is now conceived, prayer for anticipatory bail may be considered.