KISHAN LAL & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an application for anticipatory bail moved under Sec. 438 Cr.RC. in FIR No. 192/97 registered at Police Station Neem-Ka-Thana, District Sikar for offences under Sections 406 and 498-A IPC.

(2.) Harish Chand is the husband of Smt. Seema whereas Kishan Lal @ Krishan and Smt. Krishna are the parents in law of said Seema. The marriage between Harish Chand and Seema had taken place in Feb. 1997. The marriage went to rocks and the parties had to separate. Father of Seema got an FIR registered at the police Station. It was stated in the FIR that certain articles given in dowry as per the list attached with the FIR had been illegally detained. Seema had started alleging that because of the less dowry she was being given taunts and amount of Rs. 50,000.00, Scooter and VCP was being demanded and, therefore, she was being harassed. It was stated that Seema was beaten, abused and turned out of the house.

(3.) Bail application of the applicants was dismissed by the learned Additional Sessions Judge, Neem-Ka-Thana on 5.8.1997. Being aggrieved the present bail application has been filed.