VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) On the complaint of Sangeeta wife of the petitioner-Vinod Kumar, the F.I.R. in question had been registered on 26.7.1999 under Sections 406, 498-A of the Indian Penal Code. The complainant has alleged that she married the petitioner on 13.12.1998 and after few days the petitioner Vinod Kumar, her father-in-law and mother-in-law starting taunting her for bringing less dowry and on many occasions the petitioner beat her. She has also alleged that all the accused taunted her physically and mentally. According to the complainant on 18.3.1999, the accused gave her lot of beatings and tried to kill her. She has alleged that she was turned out of her house and that the accused have retained her dowry articles. It is further alleged by her that she was even threatened on telephone and that whenever she travels alone to Hisar, where she works, the accused in the company of bad elements follow her.

(2.) The petitioner's application for bail in anticipation of arrest was dismissed by the learned Additional Sessions Judge, Karnal, and therefore, this petition under Section 438 Cr.P.C. for bail.

(3.) I have heard the counsel for both the sides and perused the records on file.