VIJAY CHANDRA Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 482 Cr.P.C. IPC praying inter alia for grant of exemption from personal appearance for a period of three months ending on 30.9.2010, in the trial court in respect of the case on the basis of FIR No.272/2006 lodged by Ms. Meenakshi Sharma, his sister-in-law, against his brother, mother and other members of the family, under Section 498-A/406/34 IPC, registered with PS Timarpur.

(2.) The petitioner is an employee with the Kumayun Mandal Vikas Nigam Ltd., Nainital, Uttarakahand and is the organizer-in-charge for conducting the pilgrimage to Kailash-Mansrovar and has been deputed by his employer to conduct and organize the yatra this year.

(3.) It is stated by the counsel for the petitioner that pursuant to the complaint lodged by his sister-in-law, Ms. Meenakshi Sharma on 11.6.2006, a charge sheet was filed by the police on 2.3.2010, wherein family members of the petitioner have been admitted to regular bail. Thereafter, an order for arresting the petitioner was issued. As a result, the petitioner was compelled to file an application for anticipatory bail before the Sessions Court, which was granted in his favour. It is the case of the petitioner that he has been appearing before trial court and has been granted regular bail on 5.3.2010. Thereafter, the matter was adjourned to 16.3.2010 and is now fixed for 20.7.2010.