RAJ KUMAR SHARMA 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. 221 of 2012 dated 11.9.2012 registered at Police Station, Una, District Una, under Sections 498-A, 494, 406, 34 IPC.

(2.) It has been stated that the allegations against the petitioner are that the complainant married with the petitioner and she started living with him in her matrimonial home. The petitioner started maltreating, harassing and torturing the complainant for bringing insufficient dowry, on these allegations, the above case has been registered. It has been stated that on account of registration of the above case, the petitioner is apprehending his arrest.

(3.) It has been stated that the petitioner is innocent, he has been falsely implicated in the case. The allegations of second marriage against the petitioner are false. The petitioner belongs to respectable family. The detention of the petitioner would not advance the cause of justice. The petitioner is living separately from his wife as she was not interested in living with the petitioner. The other co-accused has already been released on bail by the High Court on 26.9.2012. The petitioner is ready to join the investigation and furnish bail bonds. No recovery is to be made from the petitioner. The submission has been made for releasing the petitioner on bail.