PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of bail to the petitioner in case FIR No.154 dated 16.12.2009 under Sections 406,498-A IPC registered with Police Station, Nathana, District Bathinda.

(2.) Learned counsel for the petitioner contends that petitioner got married with Usha Rani, daughter of the complainant, on 13.10.2008. The parents of Usha Rani concealed a very important fact from the petitioner that Usha Rani was suffering from Epilepsy. This fact having come to the notice of the petitioner after marriage, the petitioner could not adjust with Usha Rani in matrimonial alliance. A number of panchayat meetings were convened. Petition for divorce was filed by the petitioner on 20.7.2009.

(3.) Learned counsel states that the petitioner had no intention of retaining any of the dowry articles or gifts and therefore, he filed a civil suit on 12.11.2009 with the plea that the defendant-wife be directed to take away the dowry articles.