ARVINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Petitioner seeks the concession of pre-arrest bail in a case, registered at the instance of Respondent No. 2 alleging that the Petitioner had maltreated her and retained the dowry articles.

(2.) Learned Counsel for the Petitioner has submitted that the Petitioner had purchased two properties in the name of complainant and the complainant has sold one of the said properties and received a sum of 16 lacs and utilized the same.

(3.) Learned Counsel for the complainant has disputed the factum of the property having been purchased by the Petitioner. It is claimed by the complainant that the property has been purchased with the money of her father.