HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The contour of the facts and material, which needs a necessary mention, for the limited purpose of deciding the instant petition for anticipatory bail, filed by Harwinder Singh son of Hansa Singh main accused and husband of the complainant Kiran Kaur daughter of late Darshan Singh and emanating from the record, is that the marriage of complainant Kiran Kaur (for brevity 'the complainant') was solemnized with the petitioner on 15.02.2008, according to Hindu Rites & Ceremonies. Her parents were stated to have spent huge amount and gave sufficient dowry articles beyond their capacity. According to the complainant that, after solemnization of the marriage, the petitioner and his other co-accused put pressure on her to bring Rs. 50,000/- from her parents for repair of his house. Her parents gave Rs. 50,000/- to the petitioner and his mother, in order to save the married life of the complainant. The attitude of the petitioner and his other relatives did not change. They mentally harassed, tortured and gave beatings to her. She went back to her parental house and narrated the entire tale of woe (incident) to her parents. Due to the tension her parents had died. The complainant claimed that thereafter, her relatives again sent her to in-laws house on 07.06.2009. She was again thrown out from the house.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the petitioner-accused have taunted, harassed, abused, tortured 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 case was registered against the petitioner, by virtue of FIR No.29 dated 20.04.2013, on accusation of having committed the offences punishable under Sections 406 & 498-A IPC by the police of Police Station Woman Cell, District Bathinda, in the manner depicted here-in-above.

(3.) Having exercised his right and failed in the court of Additional Sessions Judge, now the petitioner has preferred the instant petition in this Court for the grant of anticipatory bail in the indicated case, invoking the provisions of Section 438 Cr.P.C.