BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Buta Singh, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 178 dated 05.11.2012 at Police Station Maqsudan, District Jalandhar, for an offence punishable under sections 406 and 498-A IPC.

(2.) Learned counsel for the petitioner has contended that the FIR is a counter blast to a petition filed by the petitioner under section 9 of the Hindu Marriage Act, 1955(for short the Act). According to him, the petitioner filed the petition under section 9 of the Act on 23.07.2012 and the FIR has been registered only on 05.11.2012. He has further submitted that before the problem arose, the petitioner moved application before Senior Superintendent of Police on 14.06.2012 complaining against the complainant. According to him, on 05.10.2012 a DDR was recorded on the complaint of the petitioner.

(3.) According to him, it was a case of non-cooperation in the matrimonial affairs by the complainant because of the interference in the same by the parental side of the complainant.