AMANDEEP SINGH Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Petitioner seeks the concession of pre-arrest bail in a case registered at the instance of Amandeep Kaur alleging that the petitioner and his family members were not satisfied with the enough dowry articles given at the time of marriage. A sum of Rs.2 lacs had been given to enable the husband of the complainant to go abroad. It is alleged that in absence of her husband, even her father-in-law had misbehaved with her. On return of the petitioner, he gave severe beatings to the complainant resulting in miscarriage. With the intervention of the relatives the complainant again went to the matrimonial home but was again beaten and harassed.

(2.) Counsel for the petitioner, Mr.S.S.Toor has vehemently contended that the petitioner is ready to resume cohabitation and that the allegations against the petitioner are false. The father of the petitioner has been granted the concession of pre-arrest bail by the Sessions Court.

(3.) Counsel for the complainant has intervened to contend that dowry articles of the complainant have been misappropriated. The entire jewellery constituting the Istri Dhan of the complainant is lying with the petitioner.