PARAMJIT SINGH Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) F.I.R. No. 30 dated 5.3.1998 under Sections 498-A/506 I.P.C. has been registered at Police Station Sector 11, Chandigarh on the complaint by Neelam Kumari wife of Paramjit Singh (petitioner herein) wherein the following material allegations are found:-

(2.) The petitioner's application for bail having been dismissed, the petitioner has approached this Court under Sec. 439 Crimial P.C.

(3.) I have heard the counsel for both the sides and perused the records on file.