KULDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 81 of 2012 dated 11.5.2012 registered at Police Station, Amb, District Una, under Sections 498-A and 306 IPC.

(2.) IT has been stated that the marriage of petitioner was solemnized with Nisha Rana on 14.11.2011. The petitioner left for his duty in January, 2012 and had come on leave for a month on 5.3.2012 to appear in B.A.3rd year examination in March, 2012. The deceased also appeared in B.A.2nd year examination in March, 2012. The petitioner left for his duty on 2.4.2012. The petitioner is serving as Constable in Central Reserve Police Force and is presently posted at Dibrugarh (Assam).

(3.) THE police has registered a false case against the petitioner, who is serving far away in Dibrugarh (Assam). THE petitioner obtained leave after receiving the information of mishap. In the meantime, the police visited the house of the petitioner and petitioner came to know that the police intended to arrest the petitioner in view of the death of the wife of the petitioner due to poisoning.