Deepak Kumar Agarwal, J
Heard on first bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.
Applicant is apprehending his arrest in connection with Crime No.45/2020 registered at police Station Mahila Thana Padav, Distt. Gwalior, for the
offence punishable under Sections 498-A, 294, 506/34 of IPC, Section 4 of Dowry Prohibition Act.
As per prosecution story, complainant-Komal Sharma lodged a written complaint against the present applicant/husband and his family members for
demanding dowry and committing cruelty. On her complaint, case has been registered against the applicant.
Learned counsel for the applicant prays that applicant is innocent and falsely implicated in the case. It is submitted that the applicant is habitual
offender of Maharashtra and an FIR has also been registered against her in Crime No.726/2020 at Police Station Malad, District Mumbai under
Section 465, 468, 471, 420, 34 of IPC and Section 4 and 5 of Maharashra Gambling Prohibition Act. Besides this, other complaints have also been
registered against her for cheating persons. It is also submitted that the applicant and complainant performed love marriage. Thereafter, she started
harassing the applicant and his family members. False complaint has also been registered against the applicant and his family members.
Learned counsel for the State opposed the prayer and prayed for dismissal of the application.
Case diary perused.
Looking to the facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application
for anticipatory bail should be allowed and by allowing the application it is ordered that in the event of arrest, if applicant furnishes bail bond of
Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the Arresting Authority/Investigating
Officer, he should be released on bail.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
