ROHITASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for enlarging the petitioner on anticipatory bail in connection with Dighwara P.S. Case No. 186 of 2022 dtd. 2/6/2022, registered for offences punishable under Ss. 493 and 506 of the Indian Penal Code and 3 and 4 of the Dowry Prohibition Act, and after further investigation it has been converted into Sec. 420/376 of Indian Penal Code and 3 and 4 of the Dowry Prohibition Act.

(3.) As per the FIR, the prosecution story is that informant and sister of petitioner were friends and petitioner with his sister used to visit her house and the petitioner proposed to marry with her. The informant asked him to talk with her parents and the parents of informant clarified that they will not give any dowry which was accepted by the petitioner that he will not take any dowry. Petitioner gave a mobile to informant, started talking with her and on false promise made physical relation with her many times. Subsequently, the petitioner refused to marry with her and demanded Rs.10.00 lakhs alongwith one bullet motorcycle and other accused persons threatened the informant and her family members of dire consequences if she approach police station or Court. The petitioner is a Jawan in B.S.F.