MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS -Sudesh Khullar @ Preety Sood and her husband Prabalvir Sood (parents in -law), have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them along with their son and main accused Gaurav Sood (husband) of complainant -Jasmeet Kaur, vide FIR No. 26 dated 21.09.2013, on accusation of having committed the offences punishable under Sections 494, 498 -A, 420, 493 and 120 -B IPC, by the police of Police Station Women Cell City, Amritsar.
(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 assistance 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 July 17, 2014: - "Learned counsel, inter alia, contended that marriage of Gaurav Sood (son of the petitioners) was initially solemnized on 28.02.2006 with Priyanka. However, their marriage was dissolved by decree of divorce dated 18.12.2007 (Annexure P -2). The argument is that subsequently Gaurav Sood performed the second marriage with complainant Jasmeet Kaur (for brevity 'the complainant') on 12.02.2010. The argument is that although no indicated offences are made out against them, even then the petitioners, who are (parents -in -law) of the complainant, have been falsely implicated in this case in order to wreak vengeance. No specific allegations or overt -act or cruelty in connection with and on account of demand of dowry, are assigned to the petitioners. Heard. Issue notice of motion to the respondent. At this stage, Ms. Amarjit Khurana, Additional Advocate General, Punjab, on behalf of the State and Ms. Ishma Randhawa, Advocate, on behalf of complainant, appear, accept notices and seek time to argue the matter. Adjourned to 30.07.2014 for arguments, at the request of State/complainant counsel. Meanwhile, the petitioners are directed to join the investigation before the next date of hearing. In the event of their arrest, the Arresting Officer would admit them to bail on their furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - each to his satisfaction." ;