PARAMVEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Paramveer Singh has approached this Court seeking grant of anticipatory bail in a case registered against him vide FIR No.47 dated 17.8.2017 under Sections 406 and 498-A IPC at Police Station Women Cell, District Amritsar.

(2.) The FIR was registered at the instance of Manpreet Kaur against Paramveer Singh (husband), Varinder Singh (father-in-law), Arwinder Kaur (mother-inlaw) and Ishvinder Singh (brother-in-law) wherein it has been alleged that the complainant Manpreet Kaur was married to the petitioner Paramveer Singh on 14.2.2015 wherein huge dowry in the shape of gold jewellery and other articles were given to the accused. A baby girl was born out of the wedlock. It is alleged that the accused were, however, not happy with the dowry and had been taunting and harassing the complainant in order to press upon their demand for more dowry in the shape of a car and cash amount of Rs. 10 lacs. It is further alleged that the accused even scolded the complainant for having given birth to a female child. The complainant alleged that the situation became bad to worse and ultimately the accused threw out the complainant and her minor child out of her matrimonial home in the last week of June, 2016.

(3.) The learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and infact it is a case of matrimonial incompatability between the parties and that the complainant has lodged FIR by levelling false allegations in order to pressurize the petitioner so as to extort money from him.