GAURAV SURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Sec. 438 CrPC seeking anticipatory bail in case FIR No.52 dtd. 21/3/2023 under Sec. 406 IPC registered at Police Station Talwandi Sabo, District Bathinda.

(2.) Learned counsel for the petitioner submits that the marriage between the petitioner-Gaurav Suri and the complainant-Amolak Pargas Kaur @ Rozy was solemnized on 5/11/2017 and there is one female child born out of their wedlock. He further submits that due to strained relationship, the complainant-wife left the company of the petitioner which ultimately led to dissolution of marriage under Sec. 13 HMA vide judgment dtd. 23/3/2021 (Annexure P2).

(3.) Notice of motion. Mr. Jaspal Singh Guru, AAG Punjab accepts notice on behalf of respondent No.1.