JAGAT 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. 237 of 2011 dated 15.11.2011 registered at Police Station, Nalagarh, under Sections 498 -A and 306 IPC.

(2.) IT has been stated that the petitioner has been arrested in the above case. He filed bail application which has been dismissed by the learned Additional Sessions Judge, Solan, Camp at Nalagarh on 8.12.2011. The bail has been declined to the petitioner on the ground that the report from Forensic Science Laboratory has not been received and that case is of serious nature.

(3.) THE status report has been filed and bail application has been opposed. It has been stated that case has been registered on the statement recorded under Section 154 Cr.P.C. of Jai Ram father of the deceased Mehindro Devi alias Babli. It has been stated that Mehindro Devi alias Babli was married with petitioner in the year 2005. The deceased after marriage several times told the complainant that petitioner had been beating her. The complainant advised the petitioner but no improvement was made by the petitioner.