PARDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure read with Section 482 Cr.P.C. in FIR no. 116 dated 17.12.2011, under Sections 406/494/498A/420/34/465/ 468/471 IPC, registered at police station Balachaur, District Shaheed Bhagat Singh Nagar.

(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, SBS Nagar dismissing bail application filed by the petitioner.

(3.) Brief allegations are that, marriage of petitioner was performed with respondent no.2 on 27.02.2005. Sufficient articles were given in dowry as per capacity of parents including a car. However, petitioner and family members were not satisfied with the same. There was demand of more dowry articles and cash. Parents of complainant gave Rs. 85,000/- more to petitioner and family members for purchasing another car and to purchase more dowry articles. A baby girl was also born on 02.12.2007 however, petitioner and family members were expecting a son. At the time of birth of the girl, golden articles and other gifts were given by parents of complainant to petitioner and other family members and on their demand, another sum of Rs. 65,000/- were given. However, the demand continued. Panchayats were also convened but to no effect. She was turned out of matrimonial home after giving beatings in the year 2010. She was got admitted in Civil Hospital, Balachaur and a complaint was lodged with the police. Another Panchayat was convened by parents of complainant in the hope that things would improve with the passage of time. However, later on complainant came to know that petitioner performed second marriage with Mandeep Kaur and had gone abroad alongwith her and started living in U.K. At the time of issuing of notice of motion, it was contended on behalf of petitioner that he never contracted second marriage with Mandeep Kaur and he was still ready to rehabilitate complainant and minor child in the matrimonial home. Parties were also sent to Mediation and Conciliation Centre of this Court. But to no effect.