DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts and material, which needs a necessary mention, for the limited purpose of deciding the instant petition for pre-arrest bail, filed by petitioner Daljit Singh son of Nahar Singh, emanating from the record and as claimed by the prosecution, is that, the marriage of complainant Simaranjit Kaur daughter of Gurdev Singh (for brevity 'the complainant'), was solemnized with petitioner on 26.02.2012, according to Sikh Rites and Ceremonies at Kurali, District S.A.S. Nagar. Nahar Singh (father of the petitioner) was stated to have demanded and her (complainant) father gave Tata Indigo Car and other dowry articles, beyond his capacity, at the time of marriage. The ownership of the car was in the name of complainant. According to the complainant that after some time of solemnization of the marriage, the attitude of the accused changed. Her mother-in-law Jasvir Kaur and sister-in-law Gurpreet Kaur, started taunting her on account of bringing inferior/insufficient dowry articles. They (accused) compelled her to change the registration certificate (RC) of the car in their name and demanded Rs.20,000/- of cash from her father for the said purpose. The accused also termed her as destitute person, when she objected to it, then they gave beatings to her. It was claimed that they have also asked her to bring Rs.5,00,000/-, from her father for construction of first floor of their house. She refused to oblige them. Thereafter, they started hurling filthy abuses and gave beatings. She narrated the entire incident and her father came to her matrimonial home but the accused asked that she (complainant) was at fault. They refused to allow her to stay in matrimonial house, in case, their demands were not fulfilled.

(2.) LEVELING a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the accused have demanded cash, dowry and treated her with cruelty, in connection with and on account of demand of dowry articles. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner and his other relatives/co- accused, by way of FIR No.68 dated 13.05.2013, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Kharar, in the manner depicted here-in- above.

(3.) NOTICE of the petition was issued to the State.