ASHWANI KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.213/09 dated 10.06.2009 registered at Police Station, Poanta Sahib, under Sections 376, 506 IPC. The status report has been filed.

(2.) Heard and perused the record.

(3.) It has been submitted on behalf of the petitioner that parents and the family members of the prosecutrix had contacted the petitioner about two years ago when he was running a Clinic at Ronhat. The father of the prosecutrix approached the petitioner for marriage with someone, the petitioner suggested the name of one Raja Jethli at Jagadhari and thereafter marriage of prosecutrix was solemnized with that person. Thereafter relations between prosecutrix and Raja Jethli became bitter and for that reasons the relations between Raja Jethli and father of the prosecutrix were also strained. The father of the prosecutrix threatened the petitioner to solve the matter or he would involve the petitioner in some false case. The petitioner has been falsely implicated in the case.