RICKY AHUJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the above indicated petitions have arisen out of the same FIR/case, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition of facts.

(2.) Having exercised and lost their right in the court of Additional Sessions Judge, petitioners Ricky Ahuja (husband), Mohinder Ahuja (father-inlaw) and Sonia Ahuja married (sister-in-law) of complainant Neha Ahuja, have directed the present applications for anticipatory bail, invoking the provisions of section 438 Cr. PC.

(3.) Concisely, the prosecution case is that the marriage of complainant Neha Ahuja was solemnized with petitioner Ricky Ahuja on 12.10.2011 according to Hindu rites and ceremonies at Amritsar. Her parents were stated to have given dowry articles, but the petitioners were not satisfied. They demanded more dowry articles.