MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 83 dated 8.4.1999 has been registered at Police Station City, Malerkotla under Sections 498-A, 506 and 34 I.P.C. and under Dowry Prohibition Act on the statement of Harwinder Kaur, wherein among other things, it has been alleged that she was married to Narinder Singh, the son of the petitioner herein, in the year 1997, that the petitioner was given 3 sets of gold articles weighing 15 tolas; that her in-laws started taunting her stating that the complainant had brought inadequate dowry, and that the petitioner has been asking for more dowry and harassing her. She has also alleged that her mother-in-law and others told her that she should bring Rs. 5 or 7 lakhs from her parents and she was also threatened with danger to her life if she failed to do so. She has also alleged that though a sum of Rs. 3 lakhs was given to her father-in-law, they kept harassing and beating her. She has also alleged that she was also turned out of the house in August, 1998, retaining her dowry articles.

(2.) THE petitioner moved the Sessions Court, Sangrur for bail under Section 438 Cr.P.C., but her application was dismissed by the learned Additional Sessions Judge, Sangrur. Therefore, the petitioner has approached this Court for the same relief.

(3.) THE petitioner was granted interim bail and the learned counsel for the State also concedes that the petitioner has joined investigation.