On Monday, the Supreme Court refused anticipatory bail to a man accused of assaulting his wife, observing that a husband cannot treat his spouse without dignity or humanity. The Division Bench of Justice Aravind Kumar and Justice P. B. Varale was considering a challenge to the Patna High Court’s refusal of anticipatory bail to a man accused of physically assaulting his wife and contracting multiple marriages.
According to the prosecution, the accused allegedly assaulted his first wife while intoxicated by throwing her to the ground, causing her to hit a brick, and later attacking her with a stick. The prosecution further alleged that the man had contracted multiple marriages and failed to provide financial support to the complainant after the assault. Although the accused disputed the existence of the marriage itself, the Patna High Court had refused him anticipatory bail, considering the seriousness of the allegations and the conduct attributed to him. When the matter came up before the Bench, counsel for the accused sought protection from arrest, but the Court remained unconvinced in view of the serious allegations placed on record.
Justice P. B. Varale observed that there was no justification for treating a wife “like an animal.” Justice Aravind Kumar further remarked, “Why do you want to hit your wife, sir? Go for regular bail,” while noting that the allegations were too serious to justify anticipatory protection. The Bench also reflected on recurring patterns of domestic violence linked to alcohol abuse, referring to experiences from legal aid initiatives where weekly wage-related disputes frequently escalated into violence within households. The plea for anticipatory bail was ultimately rejected, leaving the accused to seek regular bail in accordance with law.
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