BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application seeking anticipatory bail in case FIR No. 71, dated 20.04.2010, under Sections 406 & 498-A of the Indian Penal Code, registered at Police Station Sultanpur, District Kapurthala.

(2.) This Court vide order dated 20.05.2010, has stayed the arrest of the Petitioners.

(3.) Learned Counsel for the Petitioners has stated that the Petitioners are father-in-law and mother-in-law of the daughter of the complainant, respectively, and have been falsely implicated in this case. They have nothing to do with the demand of car at this age and moreover, they are having daughter aged about 32 years, who is mentally retarded and there is no other member in the family to look after her as their son is in USA. Learned Counsel has further stated that in this case, an inquiry has already been conducted by the DSP, Ropar and complaint filed by the complainant was found to be false and second complaint has been filed with changed allegations. Learned Counsel has further stated that moreover the Petitioners are ready to rehabilitate the daughter of the complainant.