BHAGIRATH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) MR. Amit Poonia, Public Prosecutor for the State. Since both the aforesaid petitions filed under Section 438 of Cr. P. C. , arise out of and pertain to FIR No. 116/2009 of police station behror, District Alwar registered in the offences under Sections 498-A and 406 of IPC, they are being disposed of by this common order.

(2.) HEARD learned counsel for the petitioners, learned counsel for the complainant as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners has canvassed that the marriage of petitioner Manish was solemnized with Sunita on 08. 05. 2007 and since then, she has been living at Jaipur, as she prosecuted her studies in Rama Krishna Mahila shikshak Training College, Jaipur. The petitioner manish filed divorce petition in the court at nagpur and to counter blast this petition, the complainant Sunita lodged the FIR against them on 03. 03. 2009. The petitioners are being falsely implicated. It is the complainant, who subjected the petitioner Manish to cruelty. It is not the petitioner who subjected the complainant Sunita to cruelty and asked for dowry. Hence, the petitioners may be granted indulgence of anticipatory bail.