SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved seeking pre-arrest bail in connection with Complaint Case No. 576 of 2018 dated 22.03.2018 instituted under Sections 498-A, 494, 323, 379 of the Penal Code, 1860 and Section 3/4 of the Dowry Prohibition Act.

(3.) The allegation against the petitioner, who is husband of the opposite party no. 2 in the complaint case filed by her, is with regard to torture and demand of dowry and ousting her from the matrimonial home, along with two minor children after snatching all her belongings.