RAVI PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer under Section 438 Cr.PC is for grant of anticipatory bail on behalf of the husband of the complainant-Seema Rani, in case FIR No. 37 dated 19.6.2010 under Sections 406, 498-A of Indian Penal Code registered with Police Station Bhargo Camp, Jalandhar.

(2.) It is averred that the marriage of the Petitioner Ravi Pal was solemnized on 26.11.2008 with Seema Rani-complainant and a female child was born out of their wedlock on 2.10.2009. It is further submitted that the Petitioner had gone to Oman in January 2010 to make a living and returned back in June 2010 after period of six months. It is further stated that right after the marriage the complainant has been trying to persuade the Petitioner

(3.) Learned Counsel submits that mother of the Petitioner was arrested and recoveries of dowry articles effected. He further contends that Petitioner has already joined investigations during the interim pre-arrest bail granted by the learned trial court and nothing more is to be recovered from him.