MANVEER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Manveer Kaur seeks grant of anticipatory bail in a case registered against her vide FIR No.182 dated 29.5.2020 under Sections 420/494 IPC at Police Station Sohana, District SAS Nagar.

(2.) The FIR in question was lodged at the instance of Bhupinder Singh (husband of petitioner) wherein it has been alleged that his first wife namely Kulwinder Kaur expired in the year 2008 on account of Cancer and that thereafter he solemnized second marriage with Manveer Kaur in the year 2009. It is alleged that later it transpired that Manveer Kaur had earlier solemnized four marriages which she had never disclosed to the complainant Bhupinder Singh. The first marriage of Manveer Kaur had taken place in the year 1993 with Balwinder Singh Binder which was still subsisting and no formal divorce had been granted. The second marriage of Manveer Kaur is alleged to have been solemnized in the year 1999 with Premjit Singh, which was later declared nullity by the Court of Additional District Judge, Barnala. Thereafter, Manveer Kaur is alleged to have solemnized two more marriages i.e. one at Patiala with some police personnel and another with some man in a village near Patiala, who is stated to be presently in USA. Manveer Kaur after solemnization of her marriage with the complainant started creating ruckus and raised quarrels upon petty matters and in order to settle the quarrels, the complainant transferred two killas of his land in her name in village Raipur Chobdara, Fatehgarh Sahib and also purchased a new Swift car in her name. However, Manveer Kaur still kept on pressurising the complainant to part with half of his property and held out threats to commit suicide and also inflicted injuries on herself and got herself admitted in hospital and got a false FIR registered against the complainant. Manveer Kaur, thereafter, started raising demand of ? 50 lacs for the purpose of giving divorce and raised another demand of Rs 36 lacs for returning the land, which had been transferred in her name. Subsequently, it was agreed amongst the parties that the complainant will pay an amount of Rs 50 lacs in lieu of grant of divorce to Manveer Kaur and would also give an amount of Rs36 lacs for purchasing back the land measuring two killas, which had earlier been given to Manveer Kaur. In pursuance of the said agreement, an amount of Rs 25 lacs was actually transferred to the account of Manveer Kaur through RTGS and a demand draft of Rs 35 lacs in favour of Manveer Kaur was also given to her. However, later Manveer Kaur backed out from the compromise and refused to give divorce and left her matrimonial home while taking away about 1 kilogram of gold belonging to mother, grandmother and first wife of the complainant.

(3.) The learned counsel for the petitioner has submitted that a false FIR has been lodged against the petitioner and that infact it is a case of matrimonial discord, which is being given a colour of criminal offence. It is further submitted that the fact that the petitioner has withdrawn her consent for the purpose of grant of divorce cannot be said to constitute criminal offence as the very purpose of recording statements before the Family Court in the first instance and thereafter in the second instance is to verify about the voluntary nature of consent of both the parties and in case any of the parties withdraws the consent, the marriage cannot be dissolved and that such withdrawal cannot be said to constitute criminal offence.