- (1.) The present petition has been filed under Section 438 Cr. P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 135 dated 26.8.2009, registered at Police Station Sector 3, Chandigarh, under Sections 323, 498-A and 506 IPC. Lateron offence under Section 406 IPC was added.
(2.) Admittedly, the petitioner and his wife-Manpreet Sangha, complainant/respondent No. 2, are citizens of United States of America (hereinafter referred to as "U.S.A."). It is also not denied that the marriage subsisted for a period of 15 years, out of which for 14 years, the parties cohabited as husband and wife in U.S.A.
(3.) Brief facts of the case are being noticed hereunder from the complaint, made by Manpreet Sangha, aggrieved wife-respondent No. 2 and from the pleadings made in the present petition.;