KULBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kulbir Singh, the petitioner has sought pre-arrest bail in a case registered by way of FIR No. 124 dated 15.07.2012 at Police Station City Dhuri, District Sangrur, for an offence punishable under sections 406 and 498-A IPC.

(2.) Learned counsel for the petitioner has contended that the petitioner has joined the investigation and has cooperated with the investigation. According to him, FIR is silent about mis- appropriation of any dowry article by the petitioner, who is the husband of the complainant Sarmanjit Kaur. He has further submitted that the other allegations against the petitioner in the FIR are also vague. He has further submitted that the petitioner has been ready to accommodate the complainant in every way but she has made a demand, which he is unable to fulfill. According to him, the father of the petitioner owns two acres of land and this is the only holding of the family and the complainant wants this land to be transferred to her name as a condition for her joining the society of the petitioner at her matrimonial home.

(3.) Learned State counsel, on the other hand, has admitted the fact that the petitioner has joined the investigation.