AMRISH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The epitome of the facts and material, which needs a necessary mention, for the limited purpose of deciding the instant petition for anticipatory bail and emanating from the record, is that the marriage of complainant Harjinder Kaur (for brevity "the complainant") was solemnized with petitioner Amrish Sharma on 8.12.1999 at Moga. After the expiry of 3-4 months of the marriage, the petitioner started harassing her and taunted on the ground that the marriage was not according to their status. Her parents were stated to have given sufficient dowry articles, golden ornaments and cash of Rs.50,000/- for a bike at the time of marriage. The complainant claimed that the accused, including the petitioner-husband, demanded a big car and cash for purchasing a plot at Mohali. On her refusal, the accused gave beatings, harassed & tortured her.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail, in all, according to the complainant that the petitioner accused taunted, harassed, 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-husband and his parents, by virtue of FIR No.179 dated 27.10.2012, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC by the police of Police Station City Moga, in the manner depicted here-in-above.

(3.) Having exercised and remained unsuccessful of his right of anticipatory bail in the court of Additional Sessions Judge, the petitioner has 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.