ANKIT AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred this first bail application under Section 438 of Cr.P.C. for apprehending arrest in connection with Crime No. 47/2019 registered at Mahila Thana, Ambikapur, District - Surguja, (C.G.). for the offence punishable under Sections 498-A, 34 of Indian Penal Code.

(2.) As per the prosecution story, applicant No. 1 is the husband of complainant Smt. Pragya Agrawal. Their marriage was solemnized on 27.04.2016. Applicant No.2 and 3 are father-in-law and mother-in-law of the complainant respectively. On 20.09.2019, a report has been lodged by the complainant alleging therein that after the marriage, applicants used to harass and torture the complainant on account of demand of dowry. On the basis of the said, offence has been registered.

(3.) Learned Counsel appearing for the applicants submits that the applicants are innocent and have been falsely implicated in the present case. He further submits that complainant is living separate from her husband since 17.04.2017 and she has threatened the applicant to implicate him in a false case. Thereafter, applicant reported the matter to the police station. On 18.06.2018, applicant was forced to file a Divorce Petition U/s 13 of Hindu Marriage Act. Thereafter, complainant moved an application under Section 125 of Cr.P.C. which was allowed vide order dated 07.05.2019. It is only after all these, F.I.R. has been lodged by the complainant against the applicants just to create pressure on them. Therefore, it is prayed that present applicants may be granted benefit of anticipatory bail.