JAGSIR SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) The contour of the facts and material, which needs a necessary mention, for the limited purpose of deciding the instant petition for anticipatory bail and emanating from the record, is that the marriage of complainant-respondent No.2 Sukhwinder Kaur (for brevity "the complainant") was solemnized with petitioner Jagsir Singh on 9.12.2007, according to Sikh rites & ceremonies at Samana. Her father was stated to have given sufficient dowry articles at the time of her marriage beyond his capacity. The complainant claimed that the petitioner demanded Rs.2.5 lacs in cash and one motor cycle. On her refusal, he kept her in a room and gave beatings, harassed & tortured her.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail, in all, according to the complainant that the petitioner accused taunted, harassed, abused, tortured and treated her with cruelty in connection with and on account of demand of dowry. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner, by virtue of FIR No.7 dated 13.1.2012, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC by the police of Police Station Women, Patiala, in the manner depicted here-in-above.

(3.) Having exercised his right and failed in the court of Additional Sessions Judge, the petitioner has preferred the instant petition in this Court for the grant of anticipatory bail in the indicated case, invoking the provisions of section 438 Cr.PC.