BIMLESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing for the informant.

(2.) The petitioner has been apprehending his arrest in Dhanbad P.S. case No.298 of 2008 registered under Sec. 498(A) of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.

(3.) Learned counsel appearing for the petitioner submits that the petitioner, husband of the informant and also other accused persons though have been alleged to have subjected the informant to torture on account of non-fulfillment of demand of dowry but the entire allegation is false and, as a matter of fact, husband is always willing to keep his wife and, therefore, this Court by order dated 24-9-2008 asked the petitioner and also opposite party No.2 to present themselves before the Family Court for conciliation but opposite party No.2 did not appear on the date fixed though petitioner did appear which clearly shows that the informant has left association of the husband without there being any plausible reason and, therefore, the petitioner be admitted to anticipatory bail.