PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in connection with FIR No. 533/2018 of Police Station Nohar, District Hanumangarh for the offence punishable under Ss. 498-A, 406 and 323 of IPC.

(3.) Learned counsel for the petitioner has submitted that marriage of the petitioner was solemnized with the sister of the complainant in the year 2014. It is submitted that petitioner is working as Patwari in the Revenue Department of Government of Rajasthan, whereas his wife Ramna is working as Constable in the Rajasthan Police. It is argued that allegations of demand of dowry, particularly a car from the in-laws are false. It is also submitted that earlier also sister of the complainant had lodged complaints against the petitioner regarding demand of dowry on two three occasions, however, on every occasion, the matter was resolved amicably. It is submitted that dispute between the petitioner and sister of the complainant is that the petitioner wants posting of his wife at the place where he is posted whereas his wife does not want to get her posting where the petitioner is posted. It is further submitted that petitioner had undergone kidney transplant in the month of December, 2017 and is not keeping good health. It is also submitted that pursuant to the direction given by this Court, petitioner joined the investigation and also surrendered stridhan which he received at the time of his marriage.