RAJAT SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner (husband) has preferred the instant petition for the grant of concession of pre-arrest bail, in a case registered against him along with his parents (parents-in-law) and sister Shruti Chaudhary (sister-in-law) of complainant Meenakshi Sharma, vide FIR No.76 dated 05.04.2011, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station 'A' Division, Amritsar City.

(2.) Notice of the petition was issued to the State/complainant.

(3.) Having heard the learned counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the instant petition deserves to be accepted in this context.