JATINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD.

(2.) PETITIONER, Jatinder son of Rameshwar, has filed this petition under Section 439 of the Criminal Procedure Code, for grant of regular bail in FIR No. 35 dated 22.1.2010 registered at Police Station Barwala, District Hisar, under Section 498-A, 304/34 IPC. This FIR was got registered by Roshni wife of the present petitioner. She narrated therein that her marriage was solemnized about 15 years before the present occurrence and she was being harassed by her husband and his other relations. Thereafter, she started residing with her parents from where she was brought by her husband on 27.12.2009. On 21.1.2010 at about 6 a.m., she was sleeping in the room when the petitioner, alongwith his mother, made her to wake up and in order to kill her switched on an electric press, and touched the same on her feet. After the occurrence, the complainant was medico legally examined in the General Hospital, Hisar. Two burn injuries were found on the bottom of her feet but those burn injuries were found to be 5 to 6%. It is very much doubtful if a hot electric iron was going to result only upto 5 to 6% burn injuries. Those injuries were found to be simple.

(3.) KEEPING in view all these facts and without expressing opinion on the merit of the case, the petitioner is ordered to be released on bail to the satisfaction of the trial court/Duty Magistrate, Hisar.