PARKASH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Cr.P.C, for grant of anticipatory bail to the petitioner, in case FIR No. 124, dtd. 25/12/2020, under Ss. 406 and 498-A of IPC, registered at Police Station Phase-8, Mohali, SAS Nagar.

(2.) Learned counsel for the petitioner inter alia contends that the petitioner is the husband of the complainant and it was on account of temperamental differences between the spouses, the instant FIR came into existence, wherein, false and fabricated allegations were levelled against him by his wife.

(3.) Learned counsel further submits that in compliance of the order dtd. 8/9/2021, the petitioner had joined investigation and cooperated with the investigating agency.