SUNIL KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner seeks the concession of pre-arrest bail in a case registered at the instance of his wife Kavita alleging that she had been maltreated on account of demand of dowry by the petitioner and his family members. The petitioner is alleged to have harassed the complainant on the allegation that her father has not met the demand of Royal Enfield motorcycle. The complainant was mercilessly beaten up number of times.

(2.) There is specific allegation that on March 27, 2010, the petitioner who is running a "Drinking Palace" came from his shop in a drunkened condition and had given merciless beating to the complainant. An attempt was made to kill her by taking her in the kitchen by lightening gas stove. She was tortured by putting brining biri-buds on her hands. The father of the complainant paid money to the petitioner on different occasions.

(3.) I have heard counsel for the petitioner and the complainant in person. Initially an attempt was also made to get the matter compromised. It appears that the complainant is a Law graduate whereas the petitioner is not highly qualified. He is running a Tarvern. The allegations of torture in a brutal manner by putting bidi buds on the hands will not entitle the petitioner for the concession of pre-arrest bail.