JOBA KEWRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending her arrest in connection with Complaint Case No.963 of 2021 instituted under Ss. 323, 325, 307, 379, 406, 498-A of the Indian Penal Code and Sec. 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 mother-in-law of the complainant/opposite party No.2, has treated her 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 next submitted that because of marital discord between the complainant and her husband, this false case has been foisted against the petitioner. It is lastly submitted that the petitioner undertakes to co-operate with the trial of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.