AAYUSH RAWAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with Deoghar Mahila P.S. Case No.46 of 2022 instituted under Ss. 341, 323, 504, 498-A, 377 and 34 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the opposite party No.2, treated the opposite party No.2 with cruelty in connection with demand of dowry. It is submitted that the allegations against the petitioner are all false and general and omnibus in nature. It is further submitted that because of marital discord between the parties, this false case has been foisted against the petitioner. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to pay Rs.2,00,000.00 without prejudice to his defence in this case in favour of the opposite party No.2 of this case subject to final decision of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.