PANKAJ VERMA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 137 dated 08.10.2011, under Sections 406/498A IPC, registered at police station Goraya, District Jalandhar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned orders passed by learned Additional Sessions Judge, Jalandhar dismissing bail applications filed on behalf of the petitioners.

(3.) Briefly stated, marriage of petitioner-Pankaj Verma and complainant was solemnized on 19.02.2007 as per Hindu rites and ceremonies. Sufficient articles were given in the dowry including golden ornaments. However, petitioners and family members were not satisfied with the same and they used to cause mental and physical harassment and used to commit acts of cruelty upon her. Complainant continued to tolerate the same in the hope that the behaviour of the petitioners-accused would improve with the passage of time. She also gave birth to a male child in the house of her parents on 30.11.2007 and thereafter, she was brought to the matrimonial home by the petitioners with the assurance that they will not harass her and however, again harassment started. There was demand of Rs. 25-30 lacs for purchasing a new house for husband of the complainant.