KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC, petitioners Kamaljit Singh alias Kanwaljit Singh son of Suchha Singh and his wife Narinder Kaur, the unfortunate parents-in-law of Amareet Kaur, have directed the present petition for anticipatory bail in a case registered against them alongwith their other co-accused and son Gurpreet Singh, by virtue of FIR No.155 dated 20.9.2010, on accusation of having committed the offences punishable under sections 406 and 498-A IPC by the Police of Police Station Sadar Ferozepur.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this respect.

(3.) WHAT is not disputed here is that the petitioners are the parents of Gurpreet Singh, husband of Amarjeet Kaur. The marriage of Amarjeet Kaur was solemnized with Gurpreet Singh, 4? years prior to the present occurrence. It is also not a matter of dispute that Amarjeet Kaur did not lodge the FIR, but it was her father Ujagar Singh complainant, who reported the matter to the police. The story put forth by the complainant, with regard to the abortion of his daughter Amarjeet Kaur was found to be false by the investigating agency. Only general and vague allegations are alleged against the petitioners. No overt act or specific role is attributed to them. The offences alleged against the petitioners are triable by the Court of Magistrate. Moreover, there is no history of their previous involvement in any criminal case.