GAGANDEEP SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.25 dated 12.04.2011, under Sections 498a/494/406/506 IPC, registered at police station Khilchian, District Amritsar Rural.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) Brief allegations against petitioners-accused are that, daughter of complainant, Narinder Kaur was married with petitioner no.1 in Germany. After the marriage, petitioner no.2 and other family relatives visited the residence of complainant and raised demand of money and also raised demand for arranging tickets for them to go to Germany so that they may attend the marriage party. The said demand was fulfilled by the complainant in the hope that his daughter would be kept properly. He also purchased some dowry articles and handed over the same to petitioner no.2 and other family members. Daughter of complainant also spent money in Germany on travel of her parents-in-law. Complainant had also gone to Germany and arranged a big party as per demand of petitioners and family members. Sufficient articles were given in dowry. Petitioner no.1 told daughter of complainant that he had received telephonic call from his parents that they were not given dowry as promised by the complainant in India and that they had not received a car and hence, petitioner no.1 demanded car from his wife Narinder Kaur for his parents. When this fact came to the knowledge of parents of Narinder Kaur, they again went to the house of petitioner no.2 and requested her that they had already spent Rs. 30,00,000/- in the marriage and they had also given dowry articles as per their capacity and however, she told that theirs was family of Numberdars and that their image in the society was lowered for not given car in the dowry. After few days, Narinder Kaur again gave a call to her parents that her husband was not behaving properly and raising demand of car. Hence, Rs. 5,00,000/- were handed over by complainant to petitioner no.2, Gurnam Kaur and other family members in India for purchasing a car. However, harassment continued on the plea that the amount was not sufficient to purchase a car. Petitioner no.1 left the house alongwith 5000 German currency and golden articles. Narinder Kaur gave birth to a daughter and however, petitioner no.1 did not visit her. Petitioner no.2 and other family members also did not visit her. When complainant visited the house of petitioner no.2, no proper response was given. Thereafter, complainant visited village Madehpur where petitioner no.1 was also present. Petitioner no.1 and his parents demanded Rs. 50,00,000/- for petitioner no.1 to start business in India. Complainant and his daughter came to know that petitioner no.1 had performed second marriage with Rupinder Kaur daughter of Harjit Singh.