SUKHRAJBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition that has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in FIR No.82 dated 04.06.2017, under Sections 406, 498-A, 506, 313, 323, 34 of Indian Penal Code, registered at Police Station Sadar Patti, District Tarn Taran.

(2.) In short, the allegations as per the FIR lodged by the complainant are that, a marriage was solemnized between the petitioner herein and the complainant on 08.01.2017 and at the time of marriage, sufficient dowry articles including gold ornaments were given to the petitioner-husband and the other in-laws. However, after some days of the marriage, the petitioner and his family members started harassing the complainant for bringing less dowry and started demanding a big car, apart from giving beatings to the complainant. It is further alleged in the FIR that when the complainant was pregnant of 2 months, the petitioner herein came on leave to the village and her sister-in-law and mother-in-law kept on poisoning his ears. It is also alleged by the complainant that her husband mother-in-law, sister-in-law and father-in-law gave beatings to her and inflicted internal injuries upon her and her husband also gave kick blows on her abdomen, because of which she fell down and became sick and her husband went for his duty. Thereafter, her in-laws gave her ordinary medicine, because of which her health started deteriorating and as such, she gave a call to her father on 02.06.2017, who took her back to her parental home and also got her admitted in Civil Hospital Patti, from where the doctor referred her to Medical College Govt. Amritsar where, she was admitted in Bibi Nanki Mother Child Care Centre, Govt. Medical College Amritsar and there the washing of the fetus in her abdomen was done. Thereafter, she was admitted for treatment in Civil Hospital Patti. It is alleged by the complainant that her in-laws kept on threatening her and in case, she informs any body about the beatings, then they will kill her.

(3.) After registration of the aforesaid FIR, the petitioner herein approached the Additional Sessions Judge, Tarn Taran, for grant of anticipatory bail, which came to be dismissed on 21.06.2017, which resulted in filing the instant petition for grant of anticipatory bail before this court.