AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has filed the instant application for anticipatory bail apprehending his arrest in a case registered for the offence under sections 363, 365, 498A and 34 of the Indian Penal Code.

(3.) As per the allegation in the FIR, the daughter of the informant was married to the petitioner. It is further stated that the petitioner and the members of his family were physically and mentally torturing the daughter of the informant for demand of dowry. It is further stated that on 2.2.2019 the informant's son-in-law informed him on mobile phone that he had made his daughter sit in train on way to Varanasi. However, on making attempt to contact her, her mobile phone was found to be switched off and she did not reach Varanasi. It is further stated that on the informant coming to Gaya, his son-in-law and members of his family asked him not to go home and were bent on abusing and beating them up. Inspite of search, his daughter was not to be found.