RANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.P.P. for the State as well as learned counsel for the Opposite Party No.2.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicants seeking anticipatory bail in connection with Complaint Case No.2128 of 2019 registered under Sec. 498-A of the Indian Penal Code pending in the court of learned Judicial Magistrate 1st Class, Hazaribag.

(3.) Learned counsel for the applicants has submitted that the complainant Sarita Devi had filed a complaint case with the allegations that she was married on 24/5/2014 with Pintu Sao and after solemnization of marriage, the husband (Pintu Sao), father-in-law(Tulshi Sao), mother-in-law (Gulbi Devi) and brother-in-law (Khublal Sao), gotni-Rani Devi and brother-in-law (Arvind) had made demand of Rs.5.00 lacs as additional dowry and for non-fulfilment of the same all subjected her to cruelty.