GURSHARAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 62 dated 17.05.2012, under Sections 498A/406 IPC, registered at police station City Malout, District Sri Muktsar Sahib.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Sri Muktsar Sahib dismissing bail application filed by the petitioner.

(3.) Brief allegations are that, marriage of petitioner was performed with complainant - Madhu Bala on 16.02.2010 as per Hindu rites and ceremonies. Before the marriage, there was an engagement ceremony on 28.06.2009. Sufficient articles were given as dowry in the engagement and marriage by the parents of complainant. Petitioner being husband and other family members were not satisfied with the same and they started committing acts of cruelty upon the complainant. A child was born out of the wedlock and however, he expired due to acts of harassment and cruelty being committed upon the complainant by petitioner- husband and other family members. There are specific allegations of the acts of physical and mental torture being committed by petitioner and family members upon the complainant. Petitioner has also filed a petition under Section 13 of the Hindu Marriage Act, 1955 for divorce, which is still pending.