MUNISH KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) On the application moved by Priyanka wife of Munish kumar (Petitioner herein) F.I.R No. 52 dated 3.6.1999 has been registered at Police station city Jalalabad, under sections 406, 498-A, Penal Code wherein the following material allegations are found.

(2.) Priyanka and Munish kumar married on 5-12-1997. Dowry which consisted of 24 tolas of gold, one diamond ring costing Rs. 16,000.00 were entrusted to petitioner - Munish kumar Other dowry articles were entrusted to the co-accused mentioned in the F.I.R. The complainant became pregnant, but, her mother-in-law and father-in-law and other family members told the complainant that she should bring a car and Rs.l Lakh in cash. Petitioner and other accused told the complainant that she should get her pregnancy aborted. Petitioner and the other accused gave her beatings. On 31.3.1998 the complainant was taken to a Clinic where, against her wishes, her pregnancy was terminated. On 30.12.1998, the petitioner beat the complainant and turned her out of the house. Later petitioner and other came to the complainant's parental home at Jalalabad, and demanded that a flat should be purchased for him. which the parents of the complainant refused to do. The demand for the return of the dowry articles was not met, but, the dowry articles have been misappropriated.

(3.) The petitioner's application for bail in anticipation of arrest was dismissed by the learned Sessions Judge, Ferozepur. Therefore, the petitioner has approached this court for the same relief.