CHINTA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The anticipatory bail application filed on behalf of petitioner- Chinta Devi, who is apprehending her arrest in connection with Birni P.S. Case No.16 of 2022 for the offence registered under Ss. 341, 323, 498A, 504, 506/34 of the Indian Penal Code and Sec. 3/4 of the D.P. Act pending in the Court of learned Chief Judicial Magistrate, Giridih is pressed into motion.

(2.) As per the written report of Savitri Devi @ Kunti Devi, the F.I.R. was lodged on 13/1/2022, wherein it is stated that she was married to Pankaj Saw in 2016 and lived peacefully for some time. Thereafter, her husband Pankaj Saw and mother-in-law Chinta Devi started harassing her in various ways in reference to unlawful demand of Rs.50,000.00for purchasing a motorcycle. It is further stated that from the said wedlock she gave birth of three children. It is also stated that she is presently living in her parents' house because the in-laws are not taking care of her and her children.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is the mother-in-law and the present case is the outcome of the marital discord between the husband and wife. As a matter of fact, the husband of the informant filed Title Matrimonial Suit No. 82 of 2021 for divorce and after receiving the notice the present case has been filed. The general and omnibus allegation has been levelled but there is no reference to any specific date and time of assault or injury.