GURJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.26 dated 30.1.2013 registered under Sections 406, 498-A, 506, 323 IPC Police Station Mandi Gobindgarh. Petitioner is the husband of complainant.

(2.) Learned counsel for the petitioner vehemently contended that the FIR is based on false allegations. The petitioner has always been willing that respondent No.2 his wife and the petitioner, start living together. It is also contended that parties have two children aged 9 years and 4 years from the wed-lock. It is further submitted that marriage was solemnized about 10 1/2 years ago.

(3.) Having heard learned counsel for the parties, I find the prayer for pre-arrest bail to be devoid of merit. There are specific instances constituting cruelty to respondent No.2 at the hands of petitioner and his family members. The version as contained in the FIR is briefly described as under:-