MOHIT VASHISHT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in a case registered against him vide FIR No.9 dated 20.1.2019 under Sections 498-A, 406 and 120-B at Police Station City Gurdaspur, District Gurdaspur.

(2.) The FIR was registered at the instance of petitioner's wife namely Smt. Nidhi Sharma. The complainant infact sent her complaint through e-mail to SSP, Gurdaspur wherein she alleged that her case was not being handled properly by the officials at Women Cell and who were having a biased approach and who had not conducted any proper investigation in respect of her complaint dated 15.12.2017 submitted by her against her husband Mohit Vashisht, father-in-law Bodh Raj Sharma, mother-in-law Shoba Sharma and sister-in-law Priyanka Vashisht. It is further alleged that the accused had retained her original academic certificates and also her gold and diamond jewellery which had been given to her by her parents at the time of her marriage. It is further the case of prosecution that the accused had been demanding an amount of Rs. 25 lacs cash and gold ornaments.

(3.) The learned counsel for the petitioner has submitted that a false FIR has been lodged on account of matrimonial discord between the petitioner and his wife and that the complainant is simply trying to pressurize the petitioner so as to extort money from him.