TARANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of three petitions bearing CRM M- 23245, M-23741 and M-25394 of 2014 one filed by Tarandeep Singh for grant of regular bail, second filed by Sukhinder Singh Bawa and Sukhwinder Kaur for grant of pre-arrest bail and the third filed by Rameet, Ramandeep Kaur, Rupan Chawla, Preet Kamal and Surinder Kaur Sodhi for grant of anticipatory bail. The FIR was registered at the instance of Amandeep Kaur alleging that she was married to Tarandeep Singh, son of Sukhinder Singh Bawa and Sukhwinder Kaur on November 25, 2013.

(2.) Petitioner Rameet is brother-in-law of Tarandeep Singh i.e. husband of Ramandeep Kaur sister of Tarandeep Singh, , Rupan Chawla is the husband of Preet Kamal Kaur, sister of Tarandeep Singh, Surinder Kaur Sodhi is mother of Rameet (mother-in-law of Ramandeep Kaur). As per the allegations in the FIR, huge cash was given to Tarandeep Singh and his family members at roka ceremony. The father-in-law had demanded that they being big landlords, all the functions of ring ceremony, shagun ceremony and marriage ceremony should be lavish. The said demand was met. Audi Car, 21 ginnies, gold articles at ring ceremony, diamond rings, woolen suits, jewellary etc were handed over to Tarandeep Singh and his family members. On the demand of mother-in-law, second Car Toyota Fortuner was given to father-in-law and mother-in-law. The allegations have been levelled against the sisters of Tarandeep Singh that they compelled the parents of the complainant to give 51 gold ginnies and jewellary worth Rs.1.50 crores. Detailed list of gold and diamond jewellary, which were handed over to Tarandeep Singh, his parents and other family members has been given in the FIR. There are allegations against the petitioners that they had been insisting that the demand of cash, four kanal plot etc. should be met. The behaviour of the parents and other family members was not proper. An attempt was made on the life of the complainant on January 12, 2014 in Chandigarh as the demand of mother-inlaw and father-in-law for cash of Rs.2 crores and 4 kanals plot near Naya Gaon was not acceded to. The mother-in-law caught hold of the arms and husband starting twisting dupatta around her neck with an intention to kill her as such she was unable to breath. However, she managed to free herself from the clutches of her husband and mother-in-law and shouted.

(3.) On next day, she was again beaten up by her husband without any reason. Her signatures were obtained on few blank papers and she was made to sign papers dictated by her husband. There were allegations of complainant having been turned out of the house and her dowry articles having been misappropriated.