RAHUL GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Rahul Gill, seeks grant of anticipatory bail in a case registered vide FIR No.55, dated 15.5.2018, registered at Police Station Islamabad, District Amritsar, under Sections 363, 365, 120-B IPC.

(2.) The FIR was lodged at the instance of Balwinder Kaur wherein it has been alleged that her daughter aged 21 years has solemnized 'love'marriage with Rahul Gill (petitioner) on 26.7.2017. However, shortly after their marriage, the relations became strained and her husband started beating her. It is alleged that since the last about 5 months complainant's daughter had started residing with the complainant and had also filed a divorce petition. It is alleged that on 14.5.2018 while complainant's daughter was returning back home on her scooter, she was waylaid by a Swift Dezire car bearing registration No. PB08BC-4035 and that the petitioner accompanied by 2-3 unidentified persons came out of the car and forcibly pushed complainant's daughter in the car and took her to some unknown place.

(3.) Learned counsel for the petitioner has submitted that a false FIR has been lodged against the petitioner simply in order to pressurize him as there is some matrimonial discord between the petitioner and his wife i.e. complainant's daughter.