JASKARAN SONGH Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 29th Sept., 2016 in Crl. Misc. No.M-34630 of 2016 whereby the High Court of Punjab and Haryana has dismissed the anticipatory bail application filed by the appellant in a case registered vide FIR No. 109 of 2016 dated 26th July, 2016 under Sections 498A/494/406/420/120B of the Indian Penal Code, 1860 in Police Station Dayalpura, District Bathinda, Punjab. The second respondent in her complaint has alleged that her husband, the appellant herein, had married Karamveer Kaur during the subsistence of her marriage. There are allegations of cruelty, harassment, fraud and the threats being given by the appellant.

(3.) The contention of the appellant is that he has never married Karamveer Kaur and that the allegation is false and frivolous.