LAWS(HPH)-2012-8-30

KAPIL SHARMA Vs. STATE OF HIMACHAL PRADESH

Decided On August 06, 2012
KAPIL SHARMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.71/2012, dated 08.04.2012, registered at Police Station, West, District Shimla, under Sections 306, 498-A, 34 IPC.

(2.) IT has been stated that after completion of investigation the Investigating Agency has submitted its report under Section 173 Cr.P.C. in the Court. The petitioner along with his father, mother, brother and sister have been arrayed as accused in the above case.

(3.) THE petitioner was married to deceased on 28.11.2007. The petitioner has one issue aged about three years from the said marriage. The petitioner and his family members have been falsely implicated in the above case. The allegations against the petitioner are after-thought. The complaint has been lodged by one Pradeep Sharma, maternal uncle, of deceased. The complainant has inimical relations with petitioner as civil litigation is already going on between two.