LISA GILL, J. - (1.) Prayer in this petition is for grant of anticipatory bail to petitioner - Sunny in FIR No.45 dated 26.05.2016 under Sections 307/34 IPC, registered at Police Station City 2, Mansa District Mansa.
(2.) As per allegations in the FIR, it is alleged by complainant - Pardeep Kumar that his wife had developed illicit relations for the last few years. He had come across certain obscene pictures of his wife on her mobile phone. He had raised protest in this regard to his wife as well as her parental family, who tried to intervene and settle their matrimonial life. The marriage is 18 years old and there are two sons, aged 16 years and 10 years, out of the wedlock. It is alleged that on 12.05.2016 at about 12.30 midnight, the present petitioner accompanied by another young man came to his house and thereafter, his wife as well as the petitioner sprinkled petrol on him and lit fire. He however managed to escape and reached his neighbour's house.
(3.) Learned counsel for the petitioner vehemently argues that there is a delay of 13 days in lodging of this FIR. It is further contended that as per the medical record, Annexure P4, it is mentioned that the complainant himself threw petrol over his body and tried to commit suicide. Furthermore, there are no burn injuries and therefore, the entire case lacks substance and the petitioner deserves the concession of anticipatory bail.;