AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 438 Cr.P.C. is for the grant of anticipatory bail to the petitioner in case FIR No.54 dtd. 7/3/2022 under Ss. 420 and 494 IPC registered with Police Station City Sunam, District Sangrur.

(2.) The present FIR came to be registered at the instance of the complainant-Baljinder Singh, brother of Sharanjit Kaur, who stated that his sister got married with Amarjit Singh son of Ajaib Singh (the present petitioner) in the year 2001. Out of the wedlock, two children were born i.e. a son in the year 2003 and a daughter in the year 2005. The son was 90% disabled and Sharanjit Kaur (sister of the complainant) is also 80% disabled. Her in-laws had left Sharanjit Kaur alongwith the children at Sunam and the son of the petitioner, namely, Amarjit Singh (husband of Sharanjit Kaur) never came back to look after her and her children either. In fact, Amarjit Singh, in connivance with his father Ajaib Singh (the present petitioner) had solemnized five marriages without getting a divorce from his sister-Sharanjit Kaur, and therefore, cheated not only Sharanjit Kaur but also other women with whom he had solemnized subsequent marriages.

(3.) The learned counsel for the petitioner contends that a bare reading of the FIR does not reveal the commission of any offence at least on the part of the petitioner and only Amarjit Singh could be held liable being the husband of Sharanjit Kaur. He, thus, contends that the petitioner deserves the grant of concession of anticipatory bail.