KARAMJIT KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C for grant of anticipatory bail to the petitioners in FIR No.7 dated 20.01.2019 under Sections 420/406/495/120-B IPC, registered at Police Station Sudhar, District Ludhiana.

(2.) As per allegations, complainant, who is son-in-law of the petitioners, has alleged that the petitioners (parents) and their daughter have played fraud with him by not disclosing the fact that their daughter was earlier married multiple times. She took Panchayati divorce qua one marriage and even the said divorce is not judicial and/or approved by any Court of law.

(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated as they duly informed the complainant and his family about previous marriages of their daughter. He further submits that petitioners are ready and willing to join the investigation.