VIKAS JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts & material, which need a necessary mention for deciding the instant petition for anticipatory bail filed by petitioner Vikas Jain s/o Sudhir Jain, main accused & husband of complainant Anchal d/o Kuldeep Kumar (for brevity "the complainant") and emanating from the record, are that the marriage of complainant was solemnized with the petitioner on 10.11.2009, according to Hindu rites & ceremonies at Faridabad. Her parents were stated to have given/entrusted more than sufficient dowry articles by spending an amount of Rs. 60 lacs to the accused. They were not happy with the same and they started taunting her by saying that they have committed a mistake by performing the marriage of their son with a girl of poor parents, who have not given the dowry articles according to their status. It was claimed that the petitioner has asked the complainant to bring BMW car from her parents and when she refused to bring it, then, he and his other co- accused have started maltreating and misbehaving her. Ultimately, she was turned out of matrimonial home in the month of January. Even during the period of pregnancy, the accused maltreated and misbehaved with her. They repeatedly demanding the car. Her parents, with a view to settle her in the matrimonial home, deposited Rs. 5 lacs in the account of the complainant at the first instance and thereafter an amount of Rs. 12 lacs & Rs. 50,000/- was also deposited in her account. Still, the accused were not satisfied and continued harassing her on one pretext or the other.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail, in all, according to the complainant that petitioner and his other co-accused have treated her with cruelty in connection with and on account of demand of dowry. In the background of these allegations and in the wake of complaint of the complainant, the present criminal case was registered against the petitioner and his other co-accused, vide FIR No.514 dated 15.11.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 406 and 498-A IPC by the police of Police Station City Jagadhri, District Yamuna Nagar in the manner depicted here-in-above.

(3.) Having exercised and remained unsuccessful before the Sessions Judge, now petitioner Vikas Jain, husband of the complainant, has preferred the instant petition for the grant of anticipatory bail in the indicated criminal case, invoking the provisions of section 438 Cr.PC.