RAMAN BAGGA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.MP(M) No. 934 of 2012 and Cr.MP(M) No. 935 of 2012 filed by Raman Bagga and Uma Maheshwari respectively under Section 439 Cr.P.C. for releasing them on bail in FIR No.80/12 dated 1.5.2012 under Sections 363, 366 Whether the reporters of the local papers may be allowed to see the Judgment?Yes IPC, registered at Police Station, Dhalli, Shimla. Uma Maheshwari is the mother of Raman Bagga.

(2.) IT has been stated that petitioners were arrested on 24.8.2012 in the above case. The prosecution case is that on 30.4.2012 petitioners had forcibly kidnapped the prosecutrix, who was minor, against the consent of her parents in order to marry her with Raman Bagga. She was kept till 31.7.2012. It has been stated that the petitioners are innocent. They have been falsely implicated in the case at the instance of prosecutrix and her parents. The investigation in the case is almost complete. No purpose will be served by keeping the petitioners in custody for indefinite period. No recovery is to be made from the petitioners. Uma Maheshwari is about 62 years whereas Raman Bagga is about 18 years. The petitioners are ready to furnish bail bonds. The submission has been made for releasing the petitioners on bail.

(3.) IT has come in the investigation that on 30.4.2012 the petitioners kidnapped the prosecutrix to Chandigarh and from there to Delhi. They stayed at Delhi on 1.5.2012. On 2.5.2012 they proceeded to Vishakhapatnam where they stayed in the parental house of Uma Maheshwari. The two brothers of Uma Maheshwari were living in Vishakhapatnam. The prosecutrix was told to marry Raman Bagga by Uma Maheshwari and maternal uncles of Raman Bagga. The petitioners also tortured the prosecutrix. Raman Bagga burnt the arm of the prosecutrix with cigarette.