GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure (Cr.P.C.) for grant of concession of anticipatory bail to the petitioner in case First Information Report No.153 dated 26.09.2014 under Sections 498 -A, 406 and 120 -B of the Indian Penal Code (for short 'IPC) registered at Police Station Harike, District Tarn Taran.

(2.) PETITIONER -Gagandeep Singh is the husband of Harneet Kaur on whose complaint the instant case was registered. The allegations of the complainant were that ever since her marriage with Gagandeep Singh she was being harassed and maltreated by her husband on account of demand for additional dowry in the shape of valuable articles and cash amount etc.

(3.) HEARD the Submissions made by Mr. H.S. Batth, Advocate representing the petitioner; Mr. Ashish Sanghi, DAG, Punjab representing the State and Mr. Bikramjit Arora, Advocate representing the complainant.