AVTAR SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition for grant of bail under Section439 of the Criminal Procedure Code for the offences punishable under Section 498-A and 406 IPC.The facts of the case are that on the complaint of Mrs. Paramjit Kaur, who is apractising Advocate at Tis Hazari in Delhi, a case under Sections 406 and 498-Aof Indian Penal Code was registered which is the subject matter of FIR No. 98/94, Police StationAnand Parbat, West Distt, New Delhi.

(2.) During the course of arguments, it has been pointed out that or additionalallegations fresh charges have been levelled against the petitioner under Sections420,494 and 495 of IPC.

(3.) The petitioner is also a practising Advocate and he was earlier practisingin Punjab and had shifted his practice to Delhi in the year 1991 and had beenstaying with one Mrs. Harbans Kaur as a paying guest since she was his neighbourin Punjab.