PINKU KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with Jagarnathpur P.S. Case No.366 of 2021 for the offence registered under Ss. 341, 323, 379, 498A, 504, 506, 34 of the Indian Penal Code pending in the Court of learned Smt. Dhriti Dhairya, learned Judicial Magistrate, 1st Class IV, Ranchi, is pressed into motion.

(2.) As per the prosecution case, marriage was solemnized seven years ago in 2014 and thereafter she was subjecting her to cruelty by the petitioner and her mother-in-law. In 2015, she was blessed with a son from the wedlock. In 2017, her son suffered accidental injury but her husband did not came to attend to him and only after 7-8 months later he came to Kolkata where she was posted at the relevant time.

(3.) It is submitted by the learned counsel on behalf of the petitioner that the complainant wants to oust mother-in-law from the maternal home, therefore, present case has been filed. It was the petitioner who had been victim of assault by this complainant.