ATMA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.244/2012 dated 10.10.2012, (earlier FIR No.157/2012 dated 12.07.2012) registered at Police Station,Kangra, under Section 376 IPC.

(2.) It has been stated that petitioner is innocent, he has been falsely implicated in the case. The petitioner earlier moved an application for bail which has been rejected by learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala, on 08.11.2012.The petitioner is ready to furnish bail bonds. The submission has been made for releasing the petitioner on bail.

(3.) The status report has been filed. It has been stated that case has been registered on the complaint of prosecutrix. The complainant submitted an application to the Incharge, Police Post, Yol Camp. The prosecutrix in the complaint has stated that she had met Atul Thakur in a marriage. Atul Thakur told that he would marry the complainant. They were talking on telephone for the last 5-6 months. On 09.07.2012, complainant received a call of Atul Thakur, who asked her to meet him in Narwana bazaar . The complainant came out of her house at about 4.00 p.m. and reached Narwana bazaar, but could not locate Atul Thakur there. The complainant contacted Atul Thakur through phone, he asked the complainant to meet him at Kangra busstand.