MELLET DHILLON Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C.is for grant of anticipatory bail to the petitioner in case FIR No.15, dated 16.3.2012, under Sections 406, 498-A IPC, registered at Police Station Women Cell, Jalandhar, District Jalandhar.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Jalandhar, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.

(3.) Brief allegations against petitioner-accused are that marriage of complainant was performed with him on 22.8.2011 at Gurgaon according to Sikh rites and ceremonies, though parents of complainant were residents of Jalandhar. A huge amount was spent on marriage by parents of the complainant. Many dowry articles were handed over to the petitioner -accused and other family members. After about 3 days of the marriage, both of them left for Pune, where petitioner was employed. Parents of petitioner also accompanied them to Pune. However, petitioner and other family members were not satisfied with the dowry given in the marriage.