DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 438 Cr.P.C. praying for release of the petitioner on bail in terms thereof in a case registered vide FIR No.158 dated 27.10.2012, under Sections 347, 451, 452, 506, 34 IPC and Section 25 of the Arms Act, registered at Police Station, Urban Estate, Patiala.

(2.) THE FIR has been registered at the behest of Ranjit Singh, complainant, whose daughter-in-law, Tanu Sharma, allegedly, is involved in a relationship with the petitioner outside her marriage with the son of the complainant.

(3.) TO a pointed query of the Court, as to what relation is he having with the daughter-in-law of the complainant and his family, the petitioner candidly concedes that he was involved in a friendly relation with the daughter-in- law of the complainant.