AMAN ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The compendium of the facts and material, which requires to be noticed for deciding the instant petition for anticipatory bail and emanating from the record, is that the marriage of complainant Alka Arora (for brevity the complainant ) was solemnized with petitioner Aman Arora on 1.9.2004, according to Hindu rites & ceremonies at Amritsar. Her parents were stated to have spent huge amount, gave one maruti car to petitioner at the time of her marriage and gave sufficient dowry articles. The complainant claimed that after the marriage, the petitioner and his family members started demanding more dowry articles, one swift car and cash of Rs.50,000/- from her. She requested that her parents have already given sufficient dowry articles at the time of marriage and now they are not in a position to give them swift car and cash of Rs.50,000/-. Thereafter, they started giving beating, used filthy and abusive language against her. Ultimately, they turned her out of the matrimonial home. However, with the intervention of respectables, the matter was settled. According to the complainant that after some time, the petitioner and his parents again started demanding swift car and cash of Rs.50,000/- and again turned her out of the matrimonial home.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the petitioneraccused taunted, harassed, abused, tortured and treated her with cruelty in connection with and on account of demand of dowry. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner-accused, by means of FIR No.141 dated 7.6.2012, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC by the police of Police Station Cantonment, Amritsar City, in the manner depicted herein-above.

(3.) Having exercised his right and failed in the court of Additional Sessions Judge, the petitioner has now preferred the instant petition in this Court for the grant of anticipatory bail in the indicated case, invoking the provisions of section 438 Cr.PC.