NATHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 06/2019 of Women Police Station, District Jodhpur for the offences punishable under Ss. 498-A and 406 IPC. He has preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that the son of the petitioner got married with the complainant on 25/3/2018 and after few days of marriage, both of them left for Pune where son of the petitioner is serving in a private company. Learned counsel for the petitioner has submitted that due to some differences between the son of the petitioner and the complainant, both of them started fighting with each other in Pune and in relation to that the matter was also reported to the police at Pune. Learned counsel for the petitioner has submitted that later on, since the dispute between the son of the petitioner and the complainant was not resolved, the complainant returned to her father's house at Jodhpur and in December, 2018 filed complaint in the police alleging that her husband and the in-laws have harassed her for dowry.