KHEMKARAN 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.44/2012, dated 22.06.2012, registered at Police Station, Bharari, District Bilaspur, under Sections 376,328, 342, 497, 498, 506, 382 IPC.

(2.) It has been stated that petitioner has been falsely implicated in the case. The case has been registered on the complaint of Jaswant Singh filed under Section 156(3) Cr.P.C. in the Court of Judicial Magistrate Ist Class, Court No.3, Ghumarwin. The complainant has alleged that his marriage was solemnized with prosecutrix in January, 2006. From the wedlock one male child was born. In October, 2011, petitioner came to his house for repairing work. On 10.05.2012, the petitioner abducted prosecutrix and had stolen Rs. 90,000/- including gold ornaments. The complainant lodged missing report of his wife.

(3.) The prosecutrix contacted the complainant on his mobile that she was abducted by petitioner and she was locked at unknown place. The petitioner filed an application under Section 97 Cr.P.C. The police visited the spot, but the petitioner changed the place of residence.