VIKRAMJIT 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.35 dated 25.12.2009, under Sections 406/498-A IPC, registered at police station Pojewal, District SBS Nagar (Nawanshahr).

(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 anticipatory bail applications filed by the petitioners.

(3.) Brief allegations against the petitioners-accused are that, marriage of complainant was performed with petitioner no.1 on 13.12.2006. Petitioner no.1 is employed in the Indian Army. However, petitioners and other family members were not satisfied with the dowry given by the parents of the complainant in the marriage. There are allegations that even petitioner no.1 used to harass her and used to give her beatings on account of dowry. Complainant gave birth to a female child, who was about nine months old at the time of filing of this complaint and now she is four years of age. All the expenses of the birth of the child were also borne by the parents of the complainant. Panchayat was convened in which petitioner felt sorry and however, after some time they started harassing her. There are allegations of mental as well as physical harassment. Petitioner no.1 never talked to complainant nor disclosed his place of posting. Complainant was also separated from the joint family house without her consent. She was not paid anything for her maintenance as well as maintenance of minor child. On 31.08.2009 again Panchayat was convened and some more time was sought to reconcile the differences but to no effect.