ABHISHEK MANGLA Vs. STATE OF H. P.

JUDGEMENT

(1.) These four petitions preferred under Section 438 Cr.P.C are being disposed of by this common order as common status report filed on behalf of respondent-State is to be considered on the basis of common facts and circumstances.

(2.) Petitioner Abhishek Mangla is husband of complainant, whereas, Pat Ram Mangla, Shirli Mangla and Meenal Mangla are father, mother and sister of Abhishek Mangla.

(3.) Common status report filed on behalf of respondent-State has been taken on record, wherein contents of complaint submitted by the victim, on the basis of which FIR No. 41/2020 dated 5.10.2020 has been registered against the petitioners under Sections 498A, 504, 34 IPC and Sections 66(E) and 67 of the IT Act in Women Police Station, Mandi, District Mandi, has been reproduced.