BALBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in F.I.R. No. 295, dtd. 20/9/2021, under Ss. 420, 406 and 120-B IPC, registered at Police Station City Kapurthala, District Kapurthala.

(2.) The basic dispute culminating in registration of F.I.R. is marriage solemnised and bride being financed to ensure that Harnek Singh, son of Balbir Kaur (complainant) is taken abroad. The allegations against the petitioners are that they are relatives i.e. mother, brother, grand father and maternal uncle (mama) of Navtinder Kaur (bride). As per the complainant, she has spent ? 17 lakhs and gave expensive gifts to her daughter-in-law while sending her to England.

(3.) On 14/10/2021, following order was passed:-