KRISHAN GOPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioner has filed Criminal Misc. No. M-18869 of 2010 seeking grant of pre-arrest bail in case FIR No. 56 dated 24.6.2010 registered at Police Station Hariana, District Hoshiarpur for the offence under Section 498-A Indian Penal Code ( 'IPC' - for short).

(3.) The FIR in the case has been registered on the complaint of Maninder Kaur wife of the Petitioner Krishan Gopal. It has been alleged by the complainant-Maninder Kaur that her marriage was solemnized with the Petitioner on 3.7.2009 at Gurudwara Mitha Tiwana, Model Town, Hoshiarpur as per Sikh rites. It is alleged that the Petitioner ill-treated the complainant-Maninder Kaur. During the course of hearing and during reconciliation proceedings the primary grievance of the complainant is that the Petitioner is having relations with one Jaswinder Kaur and is not keeping her properly. The Petitioner was granted interim bail by this Court vide order dated 6.7.2010 which has been continuing since then. In between conciliation proceedings were also initiated.