GANDAURI RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Katkamsandi (Pelawal) P.S. Case No. 08 of 2008, corresponding to G.R.No. 81 of 2008 for the offence under sections 498A/323 of the Indian Penal Code.

(2.) Learned counsel for the petitioner has submitted that the petitioner is innocent and he has been falsely implicated in this case. Further, it has been submitted that the mother of the informant had filed an affidavit on 23.12.2016 before the court of Additional Sessions Judge-1 in A.B.P. No. 1050 of 2016 that since the year, 2008, the informant had left the matrimonial home as she had love affairs with another boy leaving her two minor children who are presently being looked by the petitiner.

(3.) Learned A.P.P opposed the prayer for anticipatory bail. On query made by this court, counsel for the petitioner has submitted that the petitioner is a cultivator.