SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been preferred by Sukhwinder Singh petitioner, under Section 438 Cr.P.C. for grant of pre-arrest bail, feeling apprehension of his arrest, in case bearing FIR No.13 dated March 10, 2015, under Sections 498-A, 506, 323 IPC, registered at Police Station, Women Cell, Patiala.

(2.) Briefly stated, case of the prosecution is that marriage of Manvinder Kaur complainant was solemnised with Sukhwinder Singh petitioner, 14 years ago and out of their wedlock, three children were born. It is alleged that on November 2, 2014, her husband Sukhwinder Singh and her brother-in-law Lakhwinder Singh gave merciless beatings on the instigation of Nirmal Singh (father-in-law) and Raj Kaur (mother-in-law). Thereafter, she called police and narrated the entire episode. She was admitted in A.P. Jain Hospital, Rajpura, where she was subjected to medical examination and was discharged on November 7, 2014. When she returned to home, she found that her house was lying locked and lock of her room had been changed. Similarly, LCD was also found to be missing and cable connection was disconnected. She has been constantly harassed and maltreated by petitioner and his family members.

(3.) It has further been unfolded by her in FIR that infact, her husband and family members intended to usurp the amount of sale consideration which has been earned by her from land of her parental family. They demanded the said amount. On refusal, she was maltreated and beaten mercilessly. On these allegations of maltreatment, harassment and usurping of her money, FIR was registered and investigation was put into motion.