KULWINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks pre-arrest bail in a case registered against him for the offences under Sections 498A, 406 and 120B IPC at Police Station Sadar, Kapurthala.

(3.) The FIR in the case has been registered on the statement of the complainant Rachna Rani @ Ritu Bala. It has been alleged by the complainant Rachna Rani @ Ritu Bala that she was married to the petitioner on 26.11.2000. From the said marriage, they have two children namely Vishal and Jagriti. The Petitioner Kulwinder Pal husband of the complainant, father-in-law Amar Pal, brother-in-law Varinder Kumar and Manjit Rani, mother-in-law in connivance with each other had been beating the complainant for dowry. The parents of the complainant as per their capacity have spent Rs. 4/5 lacs and under pressure of the in-laws of the complainant, they had given enough dowry which includes household articles i.e. T.V, fridge, furniture, gold ornaments and costly clothes. The accused were also given cash amount apart from gold ornaments and costly clothes. The accused, it is stated, are very greedy and they troubled the complainant for bringing inadequate dowry. They had given her a beating on many occasions and thrown her out of the house. The Panchayats were held and in their presence, the accused were paid Rs. 20,000/- on one occasion and Rs. 30,000/- on another occasion by the father of the complainant. It was requested that the complainant was very poor and they could not give more money but the accused continued to beat the complainant. In July 2008, Varinder Kumar, brother-in-law of the complainant committed excesses on the complainant and then threatened her that in case she raised an alarm, she would be axed with a sword. When the complainant told her husband Kulwinder Pal (petitioner) about this, they got together and started beating her and stated that she was a liar. The father-in-law of the complainant kept a bad eye on her. On 23.8.2008, the accused beat the complainant and threw her out of the house. They had taken away her son Vishal Sharma from her but the daughter Jagriti was allowed to be kept by her. The complainant was residing with her parents and she requested that action be taken.