DALJIT KAUR & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Daljit Kaur and her parents have filed this petition under Section 438 of the Code of Criminal Procedure (in short, Cr. P.C.) for anticipatory bail in case FIR No. 46 dated 13.07.2012 registered under Sections 323, 324, 148, 149 and 498 -A IPC at Police Station Begowal, District Kapurthala. I have heard learned counsel for the parties and perused the case file.

(2.) PETITIONER No. 1 is sister of husband of the complainant whereas petitioners No. 2 and 3 are parents of husband of the complainant. Marriage of complainant with Charanjit Singh, son of the petitioners No. 2 and 3, was held on 28.07.2007. Harassment of the complainant started after two months of the marriage with demand of big car and gold and on account of less dowry. Husband of the complainant went to Italy soon after the marriage. The complainant went to Italy on 24.12.2008 i.e. one year five months after the marriage. A son was born there on 20.11.2009. She was harassed in Italy also. She was sent back to India in the year 2010. In October, 2010 she again went to Italy. From there she was allegedly taken to Germany and confined in a room for over a year because her papers were not in order. Then she was sent back to India without her passport etc. Again in India, she was harassed and beaten by the petitioners and their co -accused.

(3.) I have carefully considered the aforesaid contentions. Insofar as petitioner No. 1 is concerned, she deserves the concession of anticipatory bail being married sister -in -law of the complainant, marriage of petitioner No. 1 having been solemnized before the marriage of complainant with brother of petitioner No. 1.