RANJIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner Ranjit Kaur, an accused in FIR No.94 dated 10.9.2016, under Sections 498-A/34 IPC, registered at Police Station Majitha, District Amritsar.

(2.) Briefly stated, the facts of the case as per prosecution version are that complainant Sandeep Kaur was married with Amandeep Singh son of late Darshan Singh and Ranjit Kaur (present petitioner) on 7.1.2015 and at the time of the marriage, parents of the complainant had given considerable dowry articles, which had been handed over to the petitioner and other members of the family and they have committed criminal breach of trust with regard to those dowry articles. After the marriage, the complainant was harassed and maltreated by her husband Amandeep Singh, mother-in-law Ranjit Kaur, husband's younger brother Pradeep Singh, sister-in-law Amanpreet Kaur for the reason that she had brought less dowry. On 26.1.2015 her husband had gone to Dubai. Demands of more dowry were raised and when the complainant could not fulfil those demands, she was given beatings and turned out of the matrimonial home.

(3.) On complaint having been submitted by complainant Sandeep Kaur, formal FIR was registered.