RAMINDER KAUR Vs. STATE

JUDGEMENT

(1.) THIS application for bail under Section 438 Cr.P.C has been preferred by the petitioners for grant of anticipatory bail who are sister and sister's husband of accused no.1 namely Gurpreet Singh with whom complainant married.

(2.) A perusal of complaint would show that accused persons namely Gurpreet Singh, Baldev Singh, Smt. Jasbir Kaur and Karambir Singh, Amrit Kaur all have been shown to be resident of Chandigarh and California. It is stated that presently these five accused persons were living at California and the present petitioners namely Raminder Kaur Uppal and Ajit Singh Uppal have been shown resident of Sector-15A, Chandigarh.

(3.) THE complainant on 24th March, 2009 learnt the fact that Gurpreet Singh was two years older than what was represented in his profile, when she accompanied him for issuance of a license for marriage. However, she kept silent keeping in mind the respect and dignity of her family. She alleged that despite getting the car, as desired by her husband and his family members, their greed did not come to an end and complainant was asked to buy a Kundan Set for Amrit Kaur and on refusal accused Gurpreet Singh became furious. He was, however, convinced that the Kundan Set would be arranged after her parents go back to Delhi. On 4th April, 2009, marriage between the complainant and accused no.1 was solemnized in a Guruduwara at St. George California. Her parents stayed back in California for few days after the marriage for settling her down in her new life. THE parents of complainant left California on 13th April, 2009.