DEEPAK RAJAK 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 Complaint Case No.1123 of 2022 registered under Sec. 323/341/ 498A/34 of the Indian Penal Code.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the complainant has treated the complainant with cruelty in connection with demand of dowry. It is further submitted that the allegations against the petitioner are all false. It is next submitted that the petitioner is ready and willing to resume conjugal life with the complainant-opposite party no.2 if and when the complainant-opposite party no.2 is ready and willing to resume conjugal life with the petitioner but as the complainant-opposite party no.2 is not desirous of resuming conjugal life with the petitioner hence, this false case has been foisted by the complainant-opposite party no.2. It is then submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.