SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SARABJIT Kaur, her brother Satnam Singh and father Balwinder Singh alias Nihang have filed this petition for anticipatory bail in case FIR No.171 dated 05.12.2012, under Sections 498-A, 494, 120-B of the Indian Penal Code (in short - IPC), registered at Police Station Majitha, District Amritsar Rural.

(2.) ACCORDING to prosecution version, marriage of Harpreet Kaur daughter of Didar Singh with performed with Mandeep Singh, who however died after three months of the marriage. Then, marriage of Harpreet Kaur was performed with Mandeep Singh's younger brother Baljinder Singh and out of this wedlock, four children were born. Baljinder Singh started threatening Harpreet Kaur and made demands of dowry including car etc. Then Harpreet Kaur learnt that Baljinder Singh had been engaged with Narinder Kaur daughter of petitioner no. 3 and sister of petitioners no.1 and 2. Thereupon, the complainant party approached the petitioners and told them that Baljinder Singh was already married to Harpreet Kaur and also showed them photographs of their marriage. In spite thereof, the petitioners performed marriage of Narinder Kaur with Baljinder Singh.

(3.) COUNSEL for the petitioners contended that Mandeep Singh died six years after his marriage with Harpreet Kaur. However, according to the prosecution version, Mandeep Singh died just three months after his marriage with Harpreet Kaur. This disputed question of fact can be adjudicated upon after investigation and trial. Nothing is required to be said at this stage.