SUNITA KOUL Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) The petitioners have approached this Court seeking grant of anticipatory bail in a case registered against them vide FIR No.1 dated 13.1.2018 under Sections 323, 406 and 498-A IPC at Police Station Women Cell, Sector 17, Chandigarh.

(2.) The FIR was registered at the instance of Ms. Isha Kaul wife of petitioner No. 3 namely Anmol Koul and daughter-in-law of petitioner No. 1 and 2 namely Sunita Koul and Chand Ji Koul. The complainant alleged that her husband and her inlaws had threatened her several times asserting that they are well connected and that even the police cannot harm them. It is stated therein that in case anything happens to the complainant then it is her husband and her inlaws who will be responsible for her death. It is alleged that complainant's husband had sexual intercourse with her several times without her consent. It is alleged that complainant's husband often gets drunk and abuses and pushes her and his entire family passes comments about her to the effect that she is fat and is worthless. It is alleged that the accused forced the complainant's parents to give cash to them now and then, although they had already given several household articles and cash as well. It is alleged that even the gold jewellery of the complainant was lying with the accused. It is alleged that the complainant is required to get up at 3 A.M. to attend to her household work and that despite the same the accused want to usurp her entire salary. It is further alleged that the complainant's husband does not have a good character and projects himself as single.

(3.) The learned counsel for the petitioners has submitted that they have falsely been implicated in the present case on account of some matrimonial discord between the complainant and her husband (petitioner No. 3) and that the present FIR had been lodged so as to pressurize them to give money to the complainant.