Mehinder Singh Sullar, J. - (1.) TERSELY , the facts & material, which need a necessary mention for the limited purpose of deciding the instant petition for pre -arrest bail filed by the petitioner and emanating from the record, inter -alia, are that the marriage of complainant Satwinder Kaur, daughter of Gurmel Singh (for brevity "the complainant"), was solemnized with Mukesh Lal s/o Parshottam Lal on 13.2.2009, according to Sikh rites & ceremonies in village Rasoolpur, District Hoshiarpur. Her parents were stated to have spent an amount of Rs. 5 lacs in the marriage beyond their capacity and have given the following articles besides other customary gifts: - 1. motor cycle, fridge, cooler, TV, Almirah, washing machine, furniture, sofa -set, dressing table, dinning table, utensils, beddings,
(2.) GOLD ring and chain to accused No. 1 Mukesh Lal, Gold ring to father -in -law,
(3.) GOLD ear ring to mother -in -law (petitioner),;