VIR SINGH THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.MP(M) No. 882 of 2011, Cr.MP(M) No. 884 of 2011 and Cr.MP (M) No.885 of 2011 all having arisen out of FIR No. 122 of 2011 dated 5.10.2011 registered at Police Station, Parwanoo, under Sections 498 -A, 506, 504 and 34 IPC. Cr.MP(M) No. 882 of 2011 has been filed by Vir Singh Thakur, father -in -law, Cr.MP(M) No. 884 of 2011 has been filed by Ankush Thakur, husband and Cr.MP(M) No. 885 of 2011 has been filed by Leela Thakur, mother -in - law of Shivani, complainant.

(2.) THE petitioners have stated in the applications that they are innocent and they have been falsely implicated in the case. There is no direct or indirect evidence connecting the petitioners with the commission of offence. The petitioners are ready to join the investigation. It has been stated that no recovery is to be made from the petitioners. The petitioners are ready to furnish the bail bonds as per the directions of this Court.

(3.) ON 12.9.2011 the petitioners were asked to report at Police Station, Chotta Shimla. The complainant and her relatives were also at Police Station, Chotta Shimla. The SHO, Police Station, Chotta Shimla asked the petitioners to hand over the custody of the child to Shivani but petitioners declined to hand over the custody of child to Shivani. The SHO, Police Station, Chotta Shimla threatened the petitioners that they would be involved in some case under Section 498 -A IPC.