DEVDAS GIRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner- Devdas Giri has moved this Court for grant of privilege of anticipatory bail in connection with Baharagora P.S. Case No. 69 of 2021 registered under Ss. 342, 498A of the Indian Penal Code and Ss. 3/ 4 of D.P. Act.

(2.) Heard the parties.

(3.) As per the prosecution case the petitioner was married to the informant on 23/4/2021 and the case was lodged on 4/10/2021. After marriage, the informant was subjected to cruelty in reference to unlawful demand made by the petitioner.