MANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of three petitions bearing CRM M - 12606, M -12638 and M -14723 of 2014, for grant of pre -arrest bail.

(2.) THE FIR was registered at the instance of Reetu alleging that she was married to Loveneet Dutta on February 11, 2011. He and his family members had maltreated her and gave her beatings on different occasions. She was turned out of the matrimonial home on account of demand of cash of Rs.50000/ -, motorcycle and AC having not been fulfilled by the father of the complainant. There had been threats to the life of the complainant. The parties were directed to appear before the Mediation Centre for reconciliation as it was informed that it has been the second marriage of petitioner Loveneet Dutta and the complainant. The matter has been returned by the Mediation Centre.

(3.) COUNSEL for the petitioners has submitted that the petitioners have been roped in falsely with oblique motives. It has been submitted that petitioner Loveneet Dutta is ready to resume cohabitation. The complainant present in the Court has expressed her inability to join the petitioner on account of the earlier conduct of the petitioners.