POLI @ BOLI KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Poli @ Boli Kaur has filed this petition for anticipatory bail in case FIR No.20 dated 19.02.2012, under Sections 406, 419, 427 and 120-B of the Indian Penal Code (in short ­ IPC), registered at Police Station Titram, District Kaithal. I have heard counsel for the parties and perused the case file.

(2.) ACCORDING to prosecution version, the petitioner and her co- accused persuaded the complainant Jasmer Singh to perform marriage with Seema. The marriage was solemnized on 04.03.2011. The complainant party spent Rs.65,000.00 on the marriage and also further paid cash amount of Rs.65,000.00 to the petitioner and other co-accused. However, Seema left the matrimonial home on 09.03.2011 along with jewellery and did not come back.

(3.) LEARNED State counsel, on instructions, stated that the petitioner is sister of mother of Seema and she is part of the conspiracy, whereby the complainant has been defrauded of his money and jewellery. I have carefully considered the rival contentions. Merely because Seema has filed petition under Section 125 Cr.P.C. or that the FIR was filed belatedly, the petitioner cannot be extended concession of anticipatory bail, keeping in view the serious allegations. Such cases of fraud by faking marriage are on the rise. Dismissed, without meaning to express any opinion on merits of the case.