Laxmi Narain Mittal, J. - (1.) BY this common order, I am disposing of two cases i.e. Criminal Misc. No. M -13470 of 2011 filed by Hari Singh and Criminal Misc. No. M -15073 of 2011 filed by Gurbax Singh, both seeking anticipatory bail in case FIR No. 40 dated 12.4.2011, under sections 406, 498 -A IPC, registered at Police Station Cantonment, District Amritsar City.
(2.) I have heard learned counsel for the parties and perused the case file. Petitioner Gurbax Singh is husband of the complainant whereas Hari Singh is father -in -law of the complainant. Marriage of the complainant with Gurbax Singh had taken place on 6.2.2010. There are allegations that soon after the marriage, all the accused started demanding dowry and started harassing the complainant. Her dowry articles were also misappropriated. Application for lodging FIR was moved on 7.1.2011 i.e. just 11 months after the marriage.
(3.) COUNSEL for the petitioners contended that petitioners have been falsely implicated in the case whereas learned State counsel assisted by counsel for the complainant contended that dowry articles are yet to be recovered. It was also contended that the complainant was harassed for dowry and her dowry articles have been misappropriated which are to be recovered and the complainant was tortured badly.;