BALRAM GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail under Sec. 438 Cr.P.C. has been filed by the petitioners, in connection with FIR No.154/2020 registered at Women Police Station Hanumangarh, for offences under Ss. 498-A, 406, 376/511, 354, 509, 504 and 34 IPC.

(2.) Learned counsel for the petitioners submitted that the petitioners have been implicated in a false case. Learned counsel submitted that the allegation against the petitioners who are aged about 70 years and 68 years respectively is that they are demanding dowry from their daughter in law and are also not returning the dowry (Stridhan), which was given at the time of marriage. Learned counsel submitted that the marriage between the complainant and son of the petitioners was solemnised on 13/2/2006. Learned counsel submitted that the FIR has been lodged on 4/7/2020 i.e. almost after 14 years of their marriage only with a view to harass and humiliate the petitioners. Learned counsel submitted that the son of the petitioners is in hand in gloves with the complainant and no allegation has been levelled against him.

(3.) Learned counsel submitted that as a matter of fact that the FIR has been lodged against the present petitioners only with a view to pressurise them to give possession of their properties and other assets. To substantiate this contention, attention of the Court was drawn towards FIR No.388/2020 dtd. 21/7/2020 lodged by the petitioners' son- Vijay Pal (husband of the complainant)- at PS Hanumangarh Junction under Sec. 420, 406 and 120B of IPC. Learned counsel submitted that in the said FIR, Investigation Officer submitted negative final report on 8/9/2020