VIJAY PODDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. The petitioners apprehend their arrest in connection with P.C.R. Case No. 187 of 2014, corresponding to T.R. No. 1695 of 2016, registered for the offence punishable under sections 498A and 494 of the Indian Penal Code.

(2.) The petitioners are brother in law, sister in law as well as the mother in law of the complainant.

(3.) It has been submitted by the learned counsel for the petitioners that the allegations against the petitioners are general and omnibus in nature and in fact in the year 2013 with respect to similar allegations, a case was instituted by the complainant being Sarath P.S. Case No. 110 of 2013, in which after investigation the petitioners were not sent up for trial. Learned A.P.P. has opposed the prayer for anticipatory bail.