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Judgment
8 paragraphs · 207 wordsAnanda Sen, J.
Heard the parties.
This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Hirodih P.S. Case No.115 of 2023, for offences under Sections 341, 323, 324, 307, 379, 504, 120B IPC and Section ¾ of Dowry Prohibition Act.The case is presently pending before the Court of learned Judicial Magistrate 1st Class, Giridih.
Learned A.P.P. representing the State opposes the prayer for anticipatory bail.
This petitioner is the husband of the victim-informant. It is alleged that the petitioner along with his family members was involved in torturing the victim-informant for demand of dowry. The victim-informant was branded as a witch. It was further alleged that husband of the victim-informant i.e. the present petitioner has stabbed her brother because of which her brother sustained grievous injury.
Considering the nature of allegation, it is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, this Anticipatory Bail Application stands dismissed.
The petitioner is directed to appear before the Court below, where the case of the petitioner will be considered on its own merit without being prejudiced by the order of dismissal.