HUKAM CHAND SURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS the above indicated applications for anticipatory bail have arisen out of the same FIR/case, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition of facts.

(2.) THE epitome of the facts, which needs a necessary mention for the limited purpose of deciding the aforesaid applications for anticipatory bail and emanating from the record, is that the inter-caste love marriage of complainant Arsh Suri (respondent No.2) was solemnized with petitioner Nitin Suri son of Hukam Chand Suri on 29.6.2007 at Pathankot against the wishes of their parents. After the solemnization of marriage, they started residing separately in the rented accommodation. According to the complainant that on 10.10.2011, her husband left the rented accommodation and started residing with his parents either at Pathankot or Panchkula, whereas she was staying in rented accommodation. Her parents-in-law did not allow her husband to talk to her. She made the complaint narrating her tale of woe, on the basis of which, the present case was registered against the petitioners-accused, vide FIR No.223 dated 26.7.2011, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC by the police of Police Station Zirakpur, Distt. SAS Nagar.

(3.) NOTICE of the applications was issued to the respondents.