SUMIT SINGLA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 10 dated 08.04.2017 under Section 406 / 498A IPC registered at Police Station Women, SAS Nagar, Mohali.

(2.) It is submitted that the petitioner has been falsely implicated in this case. Marriage between the petitioner and the complainant was solemnised on 14.04.2010 and a daughter was born out of this wedlock on 11.02.2011. Allegations of ill-treatment and harassment at the hands of the petitioner as well as all the family members are raised. It is stated that demand of dowry was raised. The entire jewellery of the complainant was kept in the custody of her mother-in-law and thereafter taken away by both her sisters-in-law. Allegations of physical abuse are raised. It is stated that the health of the complainant's father-in-law deteriorated as he was detected to be suffering from Cancer in the year 2014. Ultimately, the complainant alongwith her husband and daughter started living separately in rented accommodation in May 2014. Various allegations have been raised against the petitioner and the in-laws family.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. The petitioner's sisters-in-law have been found innocent during investigation. Contentions on behalf of the petitioner, while issuing notice of motion, were noted as under:-