RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Ranjit Singh son of Kabal Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his parents and other co-accused, by virtue of FIR No.240 dated 04.09.2012, on accusation of having committed the offences punishable under Sections 406, 498-A, 312 and 313 IPC (the offence punishable under Sections 406, 312 and 313 IPC were deleted during the course of investigation), by the police of Police Station Sadar Tarn Taran, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record that, the complainant has earlier moved a complaint against the accused and the matter was compromised by way of compromise-deed dated 11.07.2011(Annexure P-2). There is not a whisper in the compromise-deed with regard to the demand of dowry by the accused. It is not a matter of dispute that initially a criminal case was also registered against Kabal Singh and Harbhajan Kaur, parents of the petitioner, who were found to be innocent by the police and the story of the complainant with regard to them, has already been disbelieved. Therefore, under these circumstances, the possibility of false implication of the petitioner cannot be ruled out, at this stage. What would be the effect of such vague allegations in the initial complaint, would be decided during the course of trial by the trial Court. Moreover, interim anticipatory bail was granted, to enable the petitioner, to join the investigation, by this Court by means of order dated January 28, 2013.