Punjab-Haryana High Court
Amardeep vs State Of Haryana on 10 August, 2010
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. No.M- 7029 of 2010 O&M)
Date of decision: 10.8.2010
Amardeep
......Petitioner
Versus
State of Haryana
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Suman Jain, Advocate,
for the petitioner.
Ms.Latika Rao, AAG, Haryana.
Mr.R.S.Mamli, Advocate,
for the complainant.
****
SABINA, J.
This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 745 dated 30.12.2009, under Sections 498-A, 406, 506 of the Indian Penal Code at Police Station City Yamuna Nagar.
The contents of the FIR, as reproduced in para No.3 of the petition, read as under:-
" It is requested that I was married on 18.1.2008 Criminal Misc. No.M- 7029 of 2010 O&M) -2- as per Hindu Rites and ceremonies with Amardeep and on the asking of my parents the accused managed the marriage in a hotel at Panchkula in which my parents invested Rs.5 lacs and even gave many dowry articles.
2. That after my marriage my mother-in-law stated that my parents have not given dowry as per their status and asked to bring Rs.10,000/- from my parents for purchasing the washing machine and after two months of my marriage I was sent alone to my parental house. I brought ten thousand rupees from my father and gave to accused No.1. The said amount was digested by the accused and did not purchase any machine. 3. That after this I stayed almost one month in the matrimonial house and during this period I conceived and fell ill on which the accused asked me to bring Rs.10,000/- if I want to get treatment here or else go to your parental house on which my husband left me to my parental house. 4.That I was given treatment by my father and when I recovered fully my husband took me to the matrimonial house and lived in good condition there for some days after that accused started telling that they do not have enough money for the delivery of the child and asked me to bring Rs.30,000/- from my father if I want to deliver the child here. On this I said that my father is very poor and is not Criminal Misc. No.M- 7029 of 2010 O&M) -3- in a position to give money. I was sent alone in a bus in April 2008 to my parental house and during this period the accused did not asked about me and nor did they give any money to me. 5. That on dated 20.9.2008 I gave birth to a male child in Kamala Mittal Hospital and informed regarding this to the accused. The accused came there for seeing the child and left uninformed after one hour. 6. That before three days of previous Diwali after many requests my husband came and took me and my son to Panchkula and my parents gave clothes and sweets etc. 7. That the accused did not allow me to watch T.V. and when I used to watch T.V. They switch off the T.V. and used to say that whether the electricity bill would be paid by your father? 8. That the accused did not allow me to wear jewellery even for a single day and all the jewellery is in their custody. 9. That in the night of 22.9.2009, accused stated that my husband Amardeep is working at Chandigarh and he does not have any motorcycle they asked me to bring Rs.40,000/- to purchase the motorcycle. When I refused to talk to my father the accused after beating me let out me from their house in three clothes and said that unless I bring Rs.40,000/- with me I will not be allowed in their house or else I will be killed. Therefore, it is requested Criminal Misc. No.M- 7029 of 2010 O&M) -4- that the strict action be taken against the above mentioned accused."
Heard.
Although the petitioner has joined investigation but keeping in view the fact that there are serious allegations against him, no ground for grant of anticipatory bail to the petitioner is made out.
Accordingly, this petition is dismissed.
(SABINA) JUDGE August 10, 2010 anita