SUMIT ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CASE of the prosecution is that complainant Preeti was married to the petitioner on 8.2.2004. She was maltreated and harassed for bringing less dowry and was thereafter turned out of the matrimonial home and no steps have been taken to rehabilitate her in any manner. She was forced to take shelter with her parents. The petitioner applied for anticipatory bail pointing out that compromise dated 4.10.2004 was reached but the complainant did not accept the same later. The Court of Session rejected the prayer for anticipatory bail noticing that four gold bangles, Mangalsutar, gold ear rings and other jewellery items and cash amount of Rs.2.15 lakh were yet to be recovered.

(2.) INTERIM anticipatory bail was granted on 8.11.2005 noticing that the petitioner was still willing to comply with the agreement which had fallen through in its original or amended form. Today learned counsel for the petitioner says that no settlement is possible and the petitioner has not taken any steps to settle the complainant in any manner and she remains without any support. Without expressing any opinion on merits, no case is made out for grant of anticipatory bail at this stage. Petition is dismissed.