ANUPAM S/O MANOHARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No.11/2018 of Police Station Salasar, District Churu for the offence punishable under Section 498-A, 406, 328, 307 and 120-B IPC. They have preferred this anticipatory bail application under Section 438 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the allegations against the petitioners of demand of dowry, harassment and attempt to kill the complainant are false. It is submitted that the marriage of the complainant was solemnized with the petitioner No.1 on 19.11.2013 and thereafter, the complainant left with the petitioner No.1 in January 2014 for Tokyo, Japan where the petitoner No. 1 was serving as Jr. Associate in JP Morgan Company. It is submitted that later on when petitioner No.1 was transferred to Singapore, the complainant accompanied him and lived with him there up to July 2017.