BALVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for amendment of the petition seeking addition of offence under Section 406 IPC in the petition.

(2.) It is contended that the police has added Section 406 IPC later on and due to this fact Section 406 IPC could not be mentioned in the head note and prayer clause of the petition. It is further contended that the petitioners have joined the investigation and recovery of dowry articles has already been effected.

(3.) This Court Manjit Kaur v. State of Punjab (P&H) 2013(4) RCR (Criminal) 250 held that when a person has been arrested on account of allegations made in the FIR and released on bail, the position will change simply by adding a new Section of non-bailable offence nor the police can re-arrest him.