JITNI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The anticipatory bail application filed on behalf of petitioner- Jitni Devi, who is apprehending her arrest in connection with Nimiaghat P.S. Case No. 89 of 2021 corresponding to G.R. No. 791 of 2022 for the offence registered under Ss. 341, 323, 506, 498A of the Indian Penal Code and Sec. 3/4 of D.P. Act pending in the Court of learned Judicial Magistrate, 1st Class, Giridih.

(2.) It is submitted by the learned counsel on behalf of petitioner that the petitioner is the mother-in-law of the informant and she has been implicated in this case on the basis of general and omnibus allegation. It is further submitted that the allegation do not disclose that she was subjected to cruelty so as to make out an offence under Sec. 498A of the Indian Penal Code. It is also submitted that entire family has falsely been implicated in this case due to matrimonial dispute.