AMAR CHAND 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.67/2012, dated 13.07.2012, registered at Police Station Rohru, District Shimla, under Sections 376, 506 IPC.

(2.) It has been stated that allegations against the petitioner are that he sexually assaulted his daughter-in-law while she was preparing tea. The petitioner is innocent, he has committed no offence. The petitioner has been implicated by the victim at the behest of some interested persons in order to grab the property. The allegations against the petitioner are false. There is no legal evidence connecting the petitioner with the offence.

(3.) The victim is second wife of elder son of petitioner. The first wife of the elder son of petitioner had died. The victim and her husband were living separately and they joined the petitioner only in the last week of June, 2012. The conduct of victim towards other family members was not good, the petitioner had lodged 2-3 complaints against victim at Police Station, Rohru. The husband of the victim has also filed an affidavit in respect of conduct and intention of victim.