SANJEEV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure (Cr.P.C.) for grant of concession of anticipatory bail to the petitioners in case First Information Report No.257 dated 22.07.2014 under Sections 498 -A, 406, 420, 506 and 120 -B of the Indian Penal Code (for short 'IPC) registered at Police Station Farakpur, District Yamuna Nagar.

(2.) THE case of the prosecution is that Pooja Sharma was married to Sanjeev Sharma (petitioner No.1) s/o Prithvi Raj and Urmila (petitioner No.2 and 3). Her parents spent handsome amount to the tune of Rs.10 lacs on the marriage ceremonies and dowry articles etc. but the petitioners were not satisfied. She was harassed, maltreated, beaten and kept hungry on account of their demand for a car and other expensive articles. It was also concealed from her that Sanjeev Sharma was a widower and had a child from his first marriage. Just after five days of marriage she was turned out of the matrimonial home with the warning that she should not return until and unless she is able to bring a car etc. All her valuable clothes and gold ornaments etc were retained by her husband and parents -in -law.

(3.) HEARD the submissions made by Mr. Surender Dhull, Advocate representing the petitioners and Ms. Mahima, AAG, Haryana representing State and Mr. S.K. Pawar, Advocate representing the complainant.