RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 438 of the Code of Criminal Procedure (Cr.P.C.) for grant of anticipatory bail to the petitioner in case FIR No. 22 dated 15.01.2014, under Sections 346, 341, 342, 365 and 506 of the Indian Penal Code registered at Police Station, Safidon, District Jind.

(2.) COMPLAINANT -Naresh gave a written complaint to the police stating that his father is a Chowkidar in primary School, Village Paju Kalan. He was married to Rina @ Meena 16 years ago and a daugher namely Kajal was born out of their wedlock. Ramniwas (petitioner) was a teacher in that school. About 3 1/2/ 4 years ago, Ramniwas had enticed and taken away his wife and daughter with him. Whenever he approached Ramniwas to meet his wife and daughter, he threatened him of dire consequences his daughter was left in a hostel by Ramniwas. He deposited hostel dues pending for the last three years and brought his daughter with him but the whereabouts of his wife were not known. Ramniwas was dismissed by the School authorities. The complainant expressed suspicion that his wife had been murdered by Ramniwas. Initially, a case under Section 346 and 506 of the Indian Penal Code was registered. After statement of Kajal was got recorded under Section 164 Cr.P.C, Sections 365, 341 and 342 of the Indian Penal Code were added to the case. The whereabouts of Rina @ Meena, wife of the complainant could not be traced.

(3.) HEARD the submissions made by Mr. R.K. Mathur, Advocate representing the petitioner and Ms. Trishanjali Sharma, AAG, Haryana representing the State.