JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the above-named applicant seeking anticipatory bail in connection with Marafari P.S. Case No. 102 of 2021, registered under Ss. 498(A)/379/34 of the Indian Penal Code and of Dowry Prohibition Act, pending in the court of the Sub-Divisional Judicial Magistrate, Bokaro.

(3.) Learned Counsel for the applicant has submitted that the F.I.R. of this case was lodged against six named accused including the applicant with these allegations that the complainant was married with Jitendra Kumar on 22/6/2021. After pregnancy, her husband had no concern with the complainant. Her brother-in-law Mukesh Kumar, Sister-in-law Manorma Devi, mother-in-law Uma Devi and father-in-law Rajdev Prasad all had snatched away her jewellery and made demand of Rs.10,00,000.00 and asked the complainant to come to the matrimonial house after fulfilling the said demand. The complainant is residing in her parental house and husband is having no concern with her and despite having called to him, he never talked to her.