DEEPAK KUMAR PATEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition has been preferred by Deepak Kumar Patel seeking pre arrest bail in case FIR No. 45 dated 12. 02.2015 under Sections 406, 498-A, 506 and 120-B IPC registered at Police Station Kurukshetra University, Kurukshetra.

(2.) Briefly stated the case of prosecution runs as under:

(3.) The contention of learned counsel for the petitioner is that petitioner has been falsely implicated in the instant case and allegations are totally false and fabricated as complainant does not want to live in her matrimonial home with petitioner and intends to reside in city Kurukshetra. Whenever, she went to village i.e. her matrimonial home she only stayed for a few days and she used to return from village by saying that it is very difficult for her to stay in village. Moreover, there are no specific allegations against petitioner. Co-accused of the petitioner have already been granted the concession of pre-arrest bail by learned Sessions Judge, Kurukshetra. Even otherwise, neither any demand of dowry was raised by petitioner nor he ever treated the complainant with cruelty or harassment. She was also never given beatings by him and there is also no medical evidence to corroborate any such allegations levelled by complainant against him. Moreover, if all the allegations contained in FIR are taken into consideration to be correct for the sake of arguments even then no offence under Section 406 and 498-A IPC is made out.