GURNAM SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C for grant of regular bail to the petitioner in complaint case No.37 dated 22.07.2010 registered under Sections 498-A/304-B/120-B Penal Code at Police Station Ajnala, District Amritsar.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case, whereas, he was not involved. He was serving in Indian Army and just after a week of his marriage, he joined his duties and as such, there cannot be any possibility of his being involved in the commission of offence.

(3.) Learned counsel for the petitioner submits that all family members of the petitioner have been implicated in the case, whereas, there was no specific role of demand of dowry or harassment thereof. The matter was investigated into by the police and as they were not found to be involved, the cancellation report was presented in the Court. The allegations against the petitioner were also investigated and he was not found to be involved. Learned counsel further submits that co-accused of the petitioner, who are his sister and father, have already been granted anticipatory bail.