LAWS(P&H)-2021-1-179

KAMLESH KHOSLA Vs. STATE OF PUNJAB

Decided On January 25, 2021
Kamlesh Khosla Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present petition has been filed under Section 438 Cr.P.C. for the grant of anticipatory bail in FIR No.93 dated 24.06.2020 registered under Sections 307, 323, 406, 498-A, 120-B, 312, 313, 420, 506, 34 IPC at Police Station Punjab Agriculture University (PAU), District Police Commissionerate Ludhiana.

(2.) Neha Khosla filed a complaint with the police that on 25.09.2017 she got married to the petitioners' son - Raman Khosla; though such marriage was the complainant's second and Raman Khosla's third, the petitioners and Raman Khosla misled the complainant by telling her that Raman Khosla's marriage with her was his second marriage; at the time of marriage several gifts, including cash and jewelry, were given to the petitioners and their relatives; as per demand by the petitioners and other co-accused several dowry articles were also given to them; on 30.08.2018, from the loins of Raman Khosla, the complainant gave birth to a male child namely Chirag Khosla; the petitioners, Raman Khosla and other co-accused being extremely greedy persons used to harass and beat her for bringing less dowry; on several occasions she was also treated with cruelty; on the birth of Chirag Khosla the complainant's husband gave her beatings on the ground that she did not give birth to a girl child as according to him he would now have to divide his property amongst two of his male heirs; on 12.06.2020, at about 9 pm, Raman Khosla and petitioner No.2, with a Cricket bat, gave merciless beatings to the complainant and in such beatings petitioner No.1 also participated; Raman Khosla attempted to strangulate the complainant and petitioner No.2 put a pillow on her face with an intention to kill her; after giving her merciless beatings she was thrown on the road; her father and brother, on being informed, came there and got the complainant treated as also medico legally examined.

(3.) After filing of the above complaint a supplementary statement was made by the complainant in which she alleged that on two occasions when she was pregnant she was given beatings by her husband leading to miscarriages.