Madhya Pradesh High Court: The application was filed before the Bench of S.C. Sharma, J. under Section 438 of Criminal Procedure Code for grant of anticipatory bail.
Applicants were apprehending their arrest for offences punishable under Section 498-A, 506 and 34 of the Penal Code registered with Police Station Pandrinath, Indore. Applicant 1 was the husband and other applicants were the father and mother-in-law of the complainant. Applicant 1 had stated that after 15-20 days of his marriage with complainant he came to Indore. Applicants were alleged for dowry demand and cruelty to complainant. Applicants contended that complainant was having an affair with someone and she was stopped from chatting with him. Even after efforts to peacefully end the marriage, a false complaint against applicants was made. Further, they submitted that they are respectable persons and they do not intend to abscond. It was brought before Court that FIR was lodged against the applicants only after a suit for divorce was filed.
High Court was of the view that bail ought to be granted to the applicants and the applicants should adhere to the conditions mentioned in Section 438(2) CrPC. [Kunal Bagdi v. State of M.P., 2019 SCC OnLine MP 215, Order dated 30-01-2019]
