TEJA SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 259/2011 dated 23.08.2011, registered at Police Station, Paonta Sahib, under Sections 363, 366 -A, 376 and 120 -B IPC. The status report filed and the same has been perused.

(2.) IT has been stated in the application that Petitioner got married with Satwant Kaur, daughter of Balwinder Singh, in temple 'Sri Brijraj Swami, Nurpur '. The marriage was solemnized with the consent of the parties and without any coercion. Satwant Kaur travelled to Nurpur for the marriage. The Petitioner has annexed copy of affidavit dated 01.08.2011 of Satwant Kaur indicating that she got married with Petitioner on 01.08.2011. Satwant Kaur lived with the Petitioner at his house and during her stay with Petitioner, she was receiving threats from her parents. The matter was reported to the police at Jawali, who verified the fact of marriage from Satwant Kaur.

(3.) THE Petitioner has now come to know that a false case has been registered against the Petitioner for kidnapping, abduction of Satwant Kaur at Police Station Paonta Sahib. The Petitioner apprehends his arrest in the case registered at Police Station, Paonta Sahib. The Petitioner is innocent, he has committed no offence. The Petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. The Petitioner has prayed for grant of bail.