MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been preferred by Mohan Singh under Section 438 Cr.P.C. for grant of pre -arrest bail in case FIR No.134 dated December 26, 2014 under Sections 406, 498 -A, 120 -B IPC registered at Police Station Women, Ludhiana.

(2.) INSTANT case has been registered on the basis of complaint lodged by Sonia daughter of Harpal Singh unfolding that her marriage was solemnized with Mohan Singh petitioner on May 29, 2012 but at the time of marriage, factum of his previous marriage was concealed by her husband Mohan Singh. Sufficient dowry was also given at the time of marriage but despite that neither petitioner nor his family members were satisfied with the same. Complainant was allegedly subjected to cruelty and further, istri dhan/ dowry articles were misappropriated by hatching a criminal conspiracy.

(3.) CONTENTION of learned counsel for petitioner is that petitioner has been falsely implicated in the instant case. Marriage between parties was quite simple and nothing was given by complainant or her father to petitioner. Co -accused of petitioner has already been granted concession of pre -arrest bail by learned Additional Sessions Judge, Ludhiana. However, application for pre -arrest bail moved by petitioner was dismissed on the ground that 13 tolas of gold jewelry is still required to be recovered which is only possible by custodial interrogation.