VIKRANT JOSHI Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Vikrant Joshi, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 43 dated 24.2.2012 at Police Station Sector 17, Chandigarh for an offence punishable under sections 406, 420 and 498-A IPC.

(2.) Learned counsel for the petitioner has submitted that one of the allegations against the petitioner is that he did not disclose his exact marital status of being a divorcee to the complainant. According to him, it is the allegation of the complainant that despite being a divorcee he had claimed himself to be unmarried. To repel this allegation, learned counsel for the petitioner drew my attention to Annexure P-2 the profile of petitioner Vikrant Joshi on the portal of shadi.com where marital status of Vikrant Joshi is given as "divorced". According to him, Annexure P-3 is the profile of complainant Sheetal. He then drew my attention to e-mails of Sheetal addressed to Vikrant Joshi where she had started by referring to her pictures and soliciting his pictures. Annexure P-4 has many such pages which shows that the two were talking about their possible relationship.

(3.) Learned counsel for the petitioner has submitted that before lodging this FIR, the complainant had first lodged an FIR at Police Station Phase-VIII, Mohali. According to him, the police there did not find any substance in the complaint and did not take any action and for that reason she lodged this FIR at Chandigarh.