(1.) The present petition has been filed by petitioner Bikramjit Singh for grant of anticipatory bail by invoking the provisions of Section 438 of the Code of Criminal Procedure, 1973 in case FIR No.166 dated 17.10.2012, under Sections 406, 420, 498-A/34 of Indian Penal Code, 1860 (here-in-after called the 'IPC'), registered at Police Station Dasuya Distt. Hoshiarpur.
(2.) Learned counsel for the petitioner contended that the marriage is more than 12 years old, which was solemnised on 08.01.2003. Two children were born respectively on 11.11.2003 and 18.12.2008. The present case was registered on 17.10.2012. During the investigation, the offences punishable under Sections 406 and 420 IPC were dropped. Now the case is only under Section 498-A IPC. He contended that the allegations against the petitioner regarding cruelty are false. During the pendency of this petition, the efforts were made for settlement. In order to show his bona fide for the settlement, the petitioner has got prepared two FDRs in the name of the minor children for a sum of Rs.7,00,000/- each.
(3.) He further contended that petitioner is a government servant. The complainant has even obtained the ex parte divorce. The allegations levelled by the complainant that the petitioner has played the fraud with respect to the ex parte divorce decree stands falsified from the documents placed on record that the complainant was planning to migrate to Canada and in those papers, she has shown her status as a divorcee. Even then the petitioner has got registered the marriage.