AMARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition seeks anticipatory bail to the petitioner, who has been named, along with his father and mother, as an accused in FIR No.332, dated 26.09.2013, registered by his wife, in respect of offences punishable under Sections 323, 498A, 406, 504, 506, 34, 120 -B IPC, at Police Station, City Dabwali, District Sirsa.

(2.) AT the time when notice was issued on 07.11.2013, Mr. Parminder Singh, learned counsel for the petitioner, had submitted that, as can be seen from the photographs (Annexure P -10) and the fact that the complainant was also given a gold chain worth Rs.43,000/ -, by the petitioners' mother upon payment having been made for the same by the petitioner as per his credit card statement (Annexure P -7), it was obvious that the complainant was never harassed and further that the petitioner, in any case, is willing to discharge his matrimonial obligation of living with the complainant or, on the other hand, if she so desires, to give her a divorce also.

(3.) UPON the above statement, interim bail had been granted to the petitioner vide the above said order, by this Court, at the time when notice was issued.