SATPAL BALA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Accused Satpal Bala has filed this petition for anticipatory bail in case FIR No.6 dated 28.01.2011 under Sections 498-A and 406 of IPC registered at Police Station Bilga, District Jalandhar.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) Petitioner is husband of respondent No.2-complainant. The allegations are usual that he harassed the complainant for more dowry and has also misappropriated her dowry articles.