LALITA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is a petition for cancellation of bail granted by this Court in Cr.M.P.(M) Nos. 739, 740 and 741 of 2011 on 29.09.2011 in FIR No. 85 of 2011 dated 18.09.2011 under Sections 498 -A, 506, 34 IPC, registered at Police Station, Rajgarh.

(2.) IT has been stated that respondents 2 to 4 placed wrong facts and suppressed material facts from this Court and obtained bail on 29.09.2011 in Cr.M.P.(M) Nos. 739, 740 and 741 of 2011. It has been stated that the important fact which the respondents 2 to 4 misrepresented is that petitioner was mentally ill prior to the marriage. It has been stated that petitioner/complainant was not at all mentally ill before her marriage, she was forced to see this situation because of the misconduct of respondents 2 to 4.

(3.) THE police had made recovery on 06.11.2011 and all the articles were recovered from the house of respondents 2 to 4. On that date, the petitioner requested the police to take action on the application dated 21.10.2011 of the petitioner, but police has not done anything till now. In these circumstances, a prayer has been made for cancellation of the bail granted to respondents 2 to 4.