SUNNY SOIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions bearing Crl.M.Nos.M-21136 and 23837 of 2011, filed by Sunny Soin and Parveen Soin, respectively, under Section 438 Cr.P.C. for grant of anticipatory bail to them in case FIR No.108, dated 18.6.2011, under Sections 324, 323, 498 A IPC and under Sections 406/506 (now added), registered at Police Station Salem Tabri, Ludhiana, District Ludhiana.

(2.) I have heard learned counsel for the petitioners, learned State counsel and learned counsel for the complainant and have gone through the whole record carefully, including the impugned orders passed by learned Additional Sessions Judge, Ludhiana, vide which applications filed on behalf of the present petitioners for anticipatory bail were dismissed.

(3.) Brief allegations are that complainant was married with petitioner-Sunny Soin on 28.5.2010. Sufficient articles were given in the dowry at the time of marriage, detail of which has been given in the FIR. Specific articles were entrusted to petitioners-accused and other family members. A sum of Rs. 15,00,000/- was spent in the marriage. However, they were not satisfied with the same. They used to harass complainant mentally as well as physically on account of dowry. There are specific allegations that both the petitioners used to give beatings to her. She was turned out of the matrimonial home after giving her beatings by raising demand of Rs. 10 lacs for being invested in the business of her husband in night in the month of September 2010. An amount of Rs. 3,00,000/- was given by father of complainant to her husband and, however, they were not satisfied. There is allegation that petitioner- Parveen Soin, mother-in-law of the complainant even attempted to set her on fire by pouring kerosene oil on her while she was in a state of pregnancy and hence, premature daughter was born to her.