RAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Bankmore P.S. Case No.73 of 2023 registered under Sec. 344/ 354/498A/406/504/506/34 of the Indian Penal Code and under Sec. 3/4 of D.P. Act.

(3.) The Learned Senior Advocate appearing for the petitioner submits that the allegation against the petitioner is that the petitioner treated the opposite party no.2 with cruelty in connection with demand of dowry. It is further submitted that the allegations against the petitioner are all false and this case has been registered for wreaking vengeance. It is then submitted that the FIR has been lodged after three months of the alleged occurrence and there is no explanation for this inordinate delay in lodging the FIR. It is further submitted that the petitioner has lodged Chas P.S. Case No.36 of 2023 against the informant and her family members and earlier the father of the informant also lodged case against the petitioner and family members being Chas P.S. Case No.37 of 2023 but there is no demand of Rs.20,00,000.00 dowry has been alleged in the said case and this case has been lodged after improvisation and making additional allegations as an afterthought. It is then submitted that the petitioner undertakes in writing to pay Rs.2,00,000.00 to the informant-opposite party no.2 without prejudice to his defence in this case and undertakes to cooperate with the investigation of the case with further undertaking that he will not annoy or disturb the informant in any manner during the pendency of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.