CHANDAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) Nos. 870, 882,883 and 884 of 2012, filed by Chandan Kumar, Raj Rani, Joginder Pal, Mohini and Ajit Kumar, respectively, under Section 438 Cr.P.C for releasing them on bail in FIR No.222/2012, dated 12.09.2012, registered at Police Station, Sadar, District Una, under Sections 498-A, 406, 506, 34 IPC.

(2.) THE petitioners have stated that they are permanent residents of addresses given in the title of the respective petitions. Chandan Kumar is the husband of the complainant, whereas, Raj Rani is mother-in-law of complainant. Joginder Pal is the maternal uncle of Chandan Kumar, Mohini is the daughter of Chandan Kumar's aunt ( Massi) and Ajit Kumar is husband of Mohini.

(3.) IT has been stated that petitioner Raj Rani is an old woman. The complainant levelled false allegations against Raj Rani, Joginder Pal, Mohini and Ajit Kumar. Chandan Kumar petitioner had made several attempts to resolve the dispute but without any positive result. The petitioners are innocent, they have committed no offence. The petitioners are ready to join the investigation and furnish bail bonds.