BITTU SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Bittu Singh son of Gurcharan Singh, main accused and husband of complainant-Gurpreet Kaur, daughter of Surjit Singh, respondent No.2(for brevity "the complainant"), has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.76 dated 01.08.2013, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Ludhiana, invoking the provisions of Section 438 Cr.P.C.

(2.) Concisely, the prosecution claimed that the marriage of the complainant was solemnized with the petitioner on 15.02.2010, according to Sikh Rites and Ceremonies. Her parents were stated to have spent a huge amount and gave sufficient dowry articles, as per their capacity at the time of Ring-ceremony and marriage. After two months of the marriage, the petitioner and his other co-accused started harassing her and demanded more dowry articles. Initially, the complainant did not disclose her tale of woe to her parents with the hope that after some time, the accused would understand the situation and will stop harassing her and for better future. She tried to save her matrimonial life, but in vain. The demand and greed of the accused were increasing day-by-day.

(3.) Levelling a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the petitioner and his other co-accused have misappropriated the dowry articles, harassed and 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 accused.