ARVIND MAKKAR 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. 126 of 2012 dated 24.5.2012 registered at Police Station, Dharamshala, District Kangra, under Sections 363, 366, 376 and 506 IPC.

(2.) It has been stated that the complainant was married to one Gopal on 20.6.2011. It has been alleged that the petitioner pressurized, forced and promised the complainant to marry her. The petitioner took the complainant on 18.8.2011 to Delhi. They stayed there for one month and then went to Kullu where they stayed till 11.11.2011. The petitioner maintained physical relations with the complainant.

(3.) The petitioner from Kullu took the complainant to his house in village Kandi and pressurized the complainant to take divorce from her husband. The complainant took divorce from her husband on 4.3.2012, but thereafter the petitioner declined to marry the complainant. Thereafter the case has been registered. The petitioner was arrested on 24.5.2012 and since then he is in custody. The petitioner moved an application under Section 439 Cr.P.C. which was dismissed by learned Sessions Judge, Kangra at Dharamshala on 1.10.2012.