PURNENDU BHATTACHARJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State as well as learned counsel for the Opposite Party No.2.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicant seeking anticipatory bail in connection with Complaint Case No.590 of 2020 registered under Sec. 498(A) of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate, Jamshedpur.

(3.) Learned counsel for the applicant has submitted that a complaint was lodged by the complainant against four family members of her in-laws house while the cognizance was taken against Purnendu Bhattacharjee (the husband of the complainant) for the offence under Sec. 498-A of the I.P.C. The allegations are made that the complainant was married with Purnendu Bhattacharjee on 26/12/2013 and after solemnization of marriage, the unlawful demand was made by the husband and for non-fulfilment of the same she was subjected to physical as well as mental cruelty.