AMIT KAIRON Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.224 dated 04.06.2019 under Sections 406 , 498-A and 506 read with Section 34 IPC registered at Police Station Azad Nagar, Hisar, District Hisar.

(2.) The aforesaid FIR was registered at the behest of respondent No.2 Sonika whose marriage was solemnised with the petitioner on 09.05.2017. As per the FIR, Roka ceremony was held on 03.05.2017 at DLF Club House, Panchkula. Thereafter, the marriage was solemnised on 09.05.2017. A daughter Sehaj was born from the wedlock on 01.05.2018. However, after marriage, the petitioner-husband and in-laws treated the respondent No.2-complainant with cruelty, harassment and made illegal demands from the complainant and her parents.

(3.) The complainant has mentioned many instances of cruelty and illegal demands. She has alleged that Rs.25 lakh were given to the petitioner and his father at the time of Roka ceremony as per their demand. A sum of Rs.76,000/- was spent on arrangement of function in the club and giving cash to the relatives as per the instructions of Dholu Ram Kairon (father-in-law). At the time of marriage ceremony, Rs.7 lakh were demanded by the accused whereas Rs.6 lakh were spent on hotel booking and food etc. In addition thereto, gold and silver jewellery worth Rs.7,20,000/- and wedding clothes worth Rs.2,05,000/- were given in the dowry. Ceremonial suits, utensils, household articles wroth Rs.84,000/- plus Rs.60,000/- were also given in the marriage by the parents of the complainant besides Godh and Teva worth Rs.1,03,000/-.