MUKUL CH. DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 438 of the CrPC, the two petitioners namely Mukul Ch. Das @ Tunikesh Das and Kusum Das have sought for pre-arrest bail in connection with the Basistha P.S. Case No.463/2021 (corresponding to G.R. Case No.4203/21, under Section 498(A) of the IPC.

(2.) Heard learned counsel for both sides and perused the record.

(3.) So far as the FIR is concerned, it reveals that the informant, after continuing a married life with the accused/petitioner for twenty years (got married in the year 2001) with two children has filed the present FIR without any specific incident, which may amount to cruelty in the eye of law. Narrating some incidents of the early days, allegation is leveled that her husband, that at the instigation of her mother-in-law, he used to torture her. Such allegations, which are totally vague, cannot take the accused/petitioners into the custody. The Criminal Law cannot be handled to take revenge against personal vendetta.