DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the FIR has been lodged, as a counter to the petition for divorce, filed by petitioner no.2. Petitioner no.1 is the complainant's father-in-law, petitioner no.2 her husband and petitioner no.3, the person, who arranged the marriage. It is contended that the allegations in the FIR are incorrect and are highly exaggerated.

(2.) NOTICE of motion to Advocate General, Punjab for 18.9.2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-