BHUKANT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with Meharma P.S. Case No.70 of 2024 instituted under Ss. 323/341/498A/504/506 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 appearing for the petitioner submits that the allegation against the petitioner is that the petitioner being the husband of the informant treated her with cruelty in connection with demand of dowry. It is submitted that the allegation against the petitioner is false. It is next submitted that petitioner is a Hindu by religion and no marriage as per the Hindu Rites and Customs has been solemnized between the parties. It is then submitted that the present FIR has been registered on the basis of the complaint case. It is then submitted that the petitioner is a Senior Goods Train Manager of Indian Railway and the case has been instituted to harass him. It is further submitted that the petitioner undertakes that he will not annoy or disturb the informant in any manner during the pendency of the case. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.