LAWS(P&H)-2019-5-119

PARDEEP SINGH Vs. STATE OF PUNJAB

Decided On May 31, 2019
PARDEEP SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.210 dated 23.10.2018 at Police Station Kartarpur, District Jalandhar under Sections 328 and 120-B of Indian Penal Code, 1860.

(2.) The FIR was registered at the instance of Navjot Kaur, wherein she has stated that when she was working in FSL Company, Basti Bawa Khel, Jalandhar in the year 2016, she became friendly with Pardeep Singh, who, while holding out promise of marriage, established physical relations with her, due to which she became pregnant. However, when Pardeep Singh refused to marry her, then she approached the police and FIR No.23 dated 27.4.2017 at Police Station Woman, Jalandhar under Sections 420, 376 and 120-B of Indian Penal Code was lodged in which Pardeep Singh, his mother Manjit Kaur and grandmother Vijay Kumari were arrested. However, later a compromise was effected as per which it was agreed that Pardeep Singh, after marriage, will keep her properly and will transfer ownership of the house in complainant's name. Pursuant to the said compromise Pardeep Singh, his mother Manjit Kaur and his grandmother Vijay Kumari were granted bail and thereafter on 11.6.2018, the complainant married Pardeep Singh. Two months thereafter, a girl child was born to the complainant. Although, on the basis of the statement made by the complainant, the earlier FIR was withdrawn but the accused did not transfer the house in complainant's name and instead her mother-in-law Manjit Kaur and her sister-in-law Amandeep Kaur started harassing the complainant. The complainant, however, kept on tolerating the excesses. Later she came to know that the petitioner had also attempted to take an ex parte divorce.

(3.) It is further alleged in FIR that on 19.10.2018, when complainant's daughter became ill and even the complainant was unwell, the petitioner gave her an envelope while telling her that there is medicine in it and that she will get better after taking the said medicine. On 20.10.2018, when the complainant felt pain in her chest, she consumed medicine from the bottle, which the petitioner had given her, but after 5-10 minutes she started feeling dizzy and uneasy and went to the bathroom and fell down. It is alleged that she called her mother and fell unconscious and later her mother came and arranged for a vehicle and took her to civil hospital. It is alleged that earlier also the complainant's husband, her mother-in-law, her grandmother-in-law and her sister-in-law had instigated her to commit suicide.