CHHOTU KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mr. Ramchander Sahu and learned counsel for the State, Mrs. Ruby Pandey, APP.

(2.) Learned counsel for the petitioner has submitted that petitioner is apprehending his arrest in connection with Mahila (Sadar) P.S. Case No.16 of 2021, for the offence registered under Ss. 498(A), 354, 341, 342, 504, 506, 323/34 IPC and Sec. - of Dowry Prohibition Act, 1961.

(3.) Learned counsel for the petitioner has submitted that petitioner is husband and it is matrimonial dispute and there is no injury on the person of the victim rather a son has born from the said wedlock.