AMANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 70, dated 10.9.2010, under Sections 406, 498-A of Indian Penal Code (in short 'IPC'), registered at Police Station Dugri, District Ludhiana.

(2.) The Petitioner got married with Tejinder Kaur on 14.10.2007. The FIR in question has been lodged by the father of Tejinder Kaur on the allegation that his daughter has been harassed by the Petitioner and his family members for bringing less dowry.

(3.) Learned Counsel for the Petitioner has submitted that in fact the in-laws family of the Petitioner had administered some poisonous substance to the Petitioner and the FIR No. 201 dated 11.9.2010 at Police Station Sahnewal (Annexure P-7) has been lodged by the Petitioner. The present FIR is a counter blast to the said occurrence. Learned Counsel for the Petitioner has further submitted that all the dowry articles have since been recovered and the Petitioner was found innocent during investigation and by the Women Cell.