- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 14 dated 28.03.2012, under Sections 406/498A IPC, registered at police station Women Cell, Amritsar.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Amritsar dismissing bail application filed by the petitioner.
(3.) Brief allegations against petitioner-accused are that, marriage of complainant was performed with him on 16.05.2010 as per Hindu rites and traditions. Sufficient articles were given in the dowry as per Annexure 'A' attached with the complaint by parents of the complainant. Specific entrustment of articles to various members of family has been given as per Annexure A(2). However, petitioner and family members were not satisfied with the same. They used to harass the complainant and used to give beatings. There was demand of Rs 5,00,000/-. However, she had shown her inability on the plea that her father is a cancer patient. After two months of the marriage, a sum of Rs 2,50,000/- were paid by father of the complainant to her father-in-law and mother-in-law in the hope that she would be kept properly in the matrimonial home. However, things did not change. While she was in the stage of pregnancy, she was used to be pressurized by petitioner and family members for getting the prenatal sex determination and a threat was raised that if it will be a female, the child would be got aborted.;