PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application for releasing the applicant on bail under Section 438 Code of Criminal Procedure in FIR No. 322 of 2009 dated 29.11.2009 under Sections 363, 366 Indian Penal Code registered at Police Station, Sarkaghat, District Mandi, H.P. The status report has been filed, record perused.

(2.) IT has been stated by the applicant that he has committed No. offence. He has been falsely implicated in the case. The applicant has solemnized marriage with the daughter of the complainant Tara Chand and both of them are now living as husband and wife. Priti has left her house with free will. The applicant has neither kidnapped nor enticed Priti. The applicant is apprehending his arrest in view of the registration of the case. He is innocent, No. recovery is to be made from the applicant, who is ready to furnish bail bonds in accordance with the directions of this Hon'ble Court in case he is released on bail.

(3.) I have considered the arguments on either side. The applicant appeared in the Court and identified Priti who also appeared in the Court. Priti has stated that she is voluntarily living with the applicant. The applicant has placed on record the marriage certificate dated 26.6.2011 indicating that he has married with Priti on 26.6.2011 at Gasoteshwar Mahadev Temple, Gasota, District Hamirpur.