AFROZ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 and 440 of the Code of Criminal Procedure, 1973, has been preferred by the petitioner apprehending his arrest in connection with Gumla Mahila P.S. Case No.4 of 2024, for offences under Ss. 341, 323, 417, 498-A, 504, 34 IPC and Sec. 3/4 of the Dowry Prohibition Act. The case is presently pending before the Court of learned CJM, Gumla.

(2.) Learned A.P.P. representing the State and learned counsel representing the informant oppose the anticipatory bail application.

(3.) This is a case in one of the offences under Ss. 498A IPC, where it is alleged that the petitioner along with his family members has tortured his wife and demanded dowry.