SADDAM HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest for offences registered under Sec. 85 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3/4 of Dowry Prohibition Act.

(3.) The petitioner is the husband. There is an allegation of demand of dowry and torture. The impugned order suggests that the mediation between the parties has failed.