NABI DAS KISKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is an accused in a case registered for the offence punishable under Sections 323/498(A)/379/504 IPC and Sections 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and has not committed any offence as alleged in the complaint leading to lodging of the present F.I.R. The petitioner is the husband of the complainant/informant. The marriage between the petitioner and the complainant/informant was solemnized way back in the year 2005. Hence, the allegation of demand of motorcycle and colour T.V at the instance of the petitioner is completely concocted. The petitioner is in judicial custody since 27.03.2019 and at least considering the length of judicial custody, he may be given the privilege of regular bail.