Mehinder Singh Sullar, J. - (1.) PETITIONER -Harbhajan Kaur wife of Sukhwinder Singh, unfortunate mother -in -law of complainant -Jaspreet Kaur, has directed the instant petition for the grant of anticipatory bail in a case registered against her along with her husband Sukhwinder Singh and son & main co -accused Amandeep Singh, vide FIR No. 24 dated 07.03.2014, on accusation of having committed the offences punishable under Sections 406 and 498A IPC, by the police of Police Station Women Cell, Ludhiana.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 14.05.2014: - Learned counsel, inter alia, contended that the marriage of complainant Jaspreet Kaur was solemnized with Amandeep Singh, son of the petitioner on 15.01.2012, according to Hindu rites and ceremonies. The argument is that since Jaspreet Kaur had love affair with one Navneet and she intended to marry him, so, her marriage was solemnized with Amandeep Singh against her wish by her parents. Consequently, she was unhappy with the marriage and tried to commit suicide and had written suicide note(Annexure P -2). The complainant has lodged a false criminal case against the petitioner in order to wreak vengeance and as a counter blast of petition(Annexure P -3) under Section 9 of Hindu Marriage Act for restitution of conjugal rights filed by Amandeep Singh, son of the petitioner. The argument further proceeds that otherwise also, very general and vague allegations of cruelty in connection with and on account of demand of dowry are assigned to the petitioner (mother -in -law). Heard. Notice of motion be issued to the respondent, returnable for 27.05.2014. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of her arrest, the Arresting Officer would admit her to bail on her furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - to his satisfaction.;