TARANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed instant petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail in FIR No.90 dtd. 18/12/2024 (Annexure P-1) under Ss. 316 (2), 85 of Bharatiya Nyaya Sanhita, 2023 registered at Women Police Commissionerate, Ludhiana.

(2.) As per facts of the case, Doctor Guneet Kaur filed written complaint against her husband Tarandeep Singh and other members of inlaws family regarding harassment on account of demand of dowry. It is submitted that she is Dentist by profession. Her marriage was solemnized with Tarandeep Singh on 2/1/2017. Her parents had spent Rs.42.50 lakhs at the time of her marriage. She was given dowry articles as per their demand. There was a condition that car should be given in marriage. Her parents took loan and purchased Honda City car. After marriage, in-laws family started taunting her that they should have given BMW vehicle. Her husband was also unhappy with the marriage. She was ill-treated on account of less dowry. It was alleged that dowry articles were of inferior quality. She was told to do entire work in the kitchen. Her husband harassed her by commenting on her appearance and also gave her filthy abuses. She was not permitted to talk to her college mates. She was told not to interact with her family members. She has narrated various incidents which took place in the matrimonial home. When she became pregnant nobody expressed any happiness on the said news. Even during pregnancy she was beaten up. She gave birth to a daughter on 29/1/2019. They expressed their displeasure on giving birth to a girl child. Their misbehaviour continued. Thereafter, marriage of his brother was fixed and the accused persons wanted to ruin his wedding. She repeatedly apologized for no reason requesting them to forgive if there was any mistake on their part. She continuously lived under threat. She was told to stay in her parental house. Finally, complaint was filed.

(3.) Learned counsel for petitioner argued that earlier relationship between them remained cordial. He even provided financial help to the parents of complainant. He has annexed copy of his bank statement (Annexure P-3). Dispute arose on account of temperamental differences. She has filed this complaint and also filed one case under DV Act. Petitioner has joined investigation time and again. Dowry articles are already recovered as per recovery memo dtd. 22/1/2025 (Annexure P-6). Complainant left the matrimonial home few days prior to the marriage of her brother in December, 2023 and also took away all her articles. He is still ready to join the investigation.