BHARAT SINGH Vs. STATE OF RAJ.

JUDGEMENT

(1.) The applicant has preferred the present application under Sec. 438 Crimial P.C. seeking anticipatory bail apprehending his arrest in connection with the FIR being No. 160/20 10 registered at Police Station Khairthal District Alwar for the offence under Sections 498A and 406 of IPC.

(2.) Heard learned advocate for the applicant and learned public prosecutor for the State as well as advocate for the complainant and perused the relevant material placed before the court.

(3.) It has been submitted by learned Sr. Advocate Mr. R.K. Mathur for the applicant that the present applicant happens to be the father-in-law of the complainant and the complainant has filed the complaint on SB Cr. Misc. Bail 1348/11 Bharat Singh Vs. State of Raj., D/d. 1.6.2010 in connections with the allegations of harassment and demand of dowry allegedly made by the applicant in the year 2005 and 2006. According to Mr. R.K. Mathur, the complainant is well educated lady, had contested the election in the year 2008 for the Member of Legislative Assembly and in the year 2010 for Zila Parishad and the complainant is not staying with the applicant since 2007. He has also submitted that the complainant ha s filed the complaint under the Domestic Violence Act also, and the present complaint has been filed only with a view to harass the applicant. He also submitted that during the course of divorce petition filed against the complainant as well as as during the course of pendency of the present application, the efforts were made to explore the possibility of settlement between the parties, however in vein. Mr. R.K. Mathur also submitted that considering the facts of the case the court has also granted interim anticipatory bail vide order dated 22.4.20 11 which has been continuing till this date.