Tejinder Singh Dhindsa, J. - (1.) THIS order shall dispose of CRM -M No. 44316 of 2013 titled as 'Vashdev Sharma @ Vasudev and another Vs. State of Punjab' and CRM -M No. 1846 of 2014 titled as 'Avinash Vs. State of Punjab' as both these petitions have been filed under Section 438 Cr.P.C. seeking the concession of anticipatory bail to the petitioners in FIR No. 101 dated 02.12.2013, under Sections 420, 406, 498 -A, 120 -B IPC, registered at Police Station Old Shalley, District Gurdaspur.
(2.) THE complainant in both the cases is Meenu Sharma. Undisputedly, the complainant had got married to Kulbhushan Sharma (deceased) in the year 2011. Unfortunately, Kulbhushan Sharma expired on 14.02.2013. Allegations in the FIR were primarily relating to maltreatment of the complainant as also demand of dowry. It had been contended on behalf of the petitioners in both these petitions that no such allegation had surfaced during the lifetime of the husband of the complainant. Further contention was that the FIR had been registered only to pressurize the family members of deceased Kulbhushan Sharma to transfer the property/business assets in the name of the complainant.
(3.) THE parties had been referred to the Mediation and Conciliation Centre of this Court to explore the possibility of an amicable settlement.;