SANTOSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) Nos. 408, 409, 410, 411 and 412 of 2012 filed by Santosh, Kusum,Balinder Singh, Suman and Ravinder respectively under Section 438 Cr.P.C. for releasing them on bail in FIR No.135/2012 dated 18.04.2012, registered at Police Station, Paonta Sahib, under Sections 306,309, 498-A, 34 IPC.

(2.) ACCUSED Santosh, Kusum, Balinder Singh, Suman and Ravinder are mother-in-law, sister-in-law, brother-in-law, sister-in-law and husband respectively of deceased Kumkum alias Priti. In the bail applications, it has been stated that petitioners have been falsely implicated. There was no demand of dowry or ill-treatment to deceased by petitioners. The petitioners are innocent. The petitioners are ready to join the investigation and furnish bail bonds in accordance with the directions of the Court. The petitioners filed bail application under Section 438 Cr.P.C. which was rejected by learned Additional Sessions Judge, Sirmaur District at Nahan on 10.05.2012. The submission has been made for releasing the petitioners on bail under Section 438 Cr.P.C.

(3.) THE complainant has stated that the accused were not happy with the money given by the complainant and the amounts spent by him on the marriage. After about 15 days, the accused gave beatings to the deceased and turned her out from the house. THE deceased came to the complainant and narrated the incident to him. THE complainant went to the house of his daughter in-laws along with some persons. THE accused demanded Santro Car and `1 lakh in cash. THE complainant paid RS.50,000/- in cash and sent his daughter to her matrimonial home.