MOHIT NANDA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CR.MP(M) No. 438 of 2012 and CR.MP(M) No. 439 of 2012 have been filed by Mohit Nanda and Smt. Pawana Nanda, respectively, under Sections 438 CR.P.C. for releasing them on bail in FIR No. 39 of 2012 dated 16.5.2012 registered at Police Station, Kotkhai, District Shimla, under Sections 498-A, 342, 323, 506, 34 IPC.

(2.) IT has been stated that the petitioner Mohit Nanda and complainant were married on 7.11.2011. The allegations are that after marriage, Mohit Nanda used to torture the complainant and treated her with cruelty. The case was registered at Police Station, Ghumarwin but lateron transferred to Police Station, Kotkhai. The petitioners apprehend their arrest in the above case.

(3.) THE status report has been filed in Cr.MP(M) No. 438 of 2012. It has been stated that the case has been registered on 16.5.2012 at Police Station, Kotkhai on the basis of copy of rapat No. 34 dated 15.5.2012, Police Station, Ghumarwin. It has been stated that complainant herself reported the case at Police Station, Ghumarwin. THE complainant got married with Mohit Nanda on 7.11.2011. She was carrying pregnancy of seven months. Mohit Nanda from the first day of marriage threatened the complainant that he would kill the complainant by torturing. He gave beatings on the first day. THE complainant brought to the notice of Pawana Nanda, her mother-in-law the beatings given by Mohit Nanda to the complainant but Pawana Nanda also endorsed the treatment given by Mohit Nanda to the complainant.