SMT BILKIS AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present anticipatory bail application under section 438 of Cr.P.C., 1973 has been filed in connection with FIR No. 44/18 Police Station West Jodhpur, Metropolitan for the offence under Sections 498A and 406 registered against petitioners.

(2.) Brief facts of the case are that complainant Smt. Rukhsar Bano daughter of Shri Moh. Salim Kureshi filed a written report on 29.03.2018 and complained about harassment by the in-laws because of less dowry and also alleged that her in-laws instigated her husband to leave her and enter into second marriage. After three months of marriage, her husband went to Saudi Arabia and thereafter, her mother-in-law, father-in-law, sister-in-law and brother-in-law started quarrelling with her and stated that she will be divorced and they will perform second marriage of her husband.

(3.) On this, FIR No. 44/2018 was lodged at Mahila Police Thana, Jodhpur West, Jodhpur for offences under Sections 498A and 406 IPC. On apprehending their arrest, the petitioners filed anticipatory bail application before the learned court below, which was dismissed vide order dated 10.05.2018. Hence, the petitioners have filed this bail application.