M.M.S.BEDI,J. - (1.) THE petitioner apprehends arrest in a complaint cases, which was registered at the instance of respondent No. 3 under section 156(3) Cr.P.C. The allegation against the petitioner is that he has maltreated the complainant and demanded money from her.
(2.) LEARNED counsel for the petitioner submits that the marriage had taken place 10 years prior to the lodging of the complaint The reason for lodging the FIR, as disclosed by the petitioner, is that he has got a better job in Jalandhar but in order to obstruct his movement from Panchkula to Jalandhar, the complainant has lodged the complaint. Admittedly, the widowed mother of the complainant is residing at Dhakoli near Panchkula. The allegations in the complaint regarding maltreatment and beatings are vague. No date or time regarding any incident of beating has been mentioned it the complaint. Today learned counsel for the complainant has put in appearance to oppose the prayer for pre-arrest bail on the ground that recoveries are yet to be effected from the petitioner. Reference has been made to Annexure C-1, list of dowry articles, which was attached with the complaint under section 156(3) Cr.P.C.
(3.) I have heard learned counsel for the parties and considered the facts and circumstances of this case. So far as the recovery of dowry articles is concerned, it is apparent that the list of dowry articles consists of 9/10 gold rings, which were given to the petitioner and his family members. The remaining articles included certain towels, blankets, pillow covers, geyser, washing machine, TV, Sofa set, dressing table etc. Two sets of gold ornaments of complainant are also included in the list of dowry articles.;