DILPREET BEDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm No.29373 of 2018

(2.) Criminal Misc.M-No.28435 of 2018

(3.) Learned counsel for the petitioner submits that as per the allegation in the FIR, got registered by Rashmi Bedi, wife of coaccused Sandeep Bedi (who is the real brother of the present petitioner), she was married with Sandeep Bedi and out of this marriage two sons were born. It is further stated in FIR that since her husband used to maltreat her, she returned back to her parental home, but she was taken back by Sandeep Bedi. In the year 2014, Sandeep Bedi prepared certain fake documents for the purpose of obtaining loan and on that account FIR No.93/14 under Sections 419, 420, 467, 468, 471, 120-B IPC was registered against him at Police Station Civil Lines, Amritsar, but he did not mend his ways. Thereafter, Sandeep Bedi again committed fraud with the complainant, who got FIR No.91 dated 30.05.2016, registered against him under Section 406 IPC, at Police Station Sadar and since then he is threatening her and pressurizing her to withdraw the cases. It is further stated in the FIR that on 23.07.2017, at about 10.15 PM, she was present in her house, when she heard a noise of breaking of the glass. When she came on the road, she saw that her husband Sandeep and his brother i.e.the petitioner Dilpreet along with three other unknown persons were damaging her car with bricks. When she tried to stop them, Sandeep Bedi who was carrying a 'datar' in his hand attacked on her head which hit on the left front side of her head and blood started oozing out. Thereafter, Sandeep Bedi caught hold of her from hair and threw her on the ground and started beating her. On which she raised noise and hearing her cries, her mother came to her rescue and many people gathered there. On seeing them, the accused ran away with their respective weapons.