JASBIR SINGH 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. 127 of 2012 dated 6.9.2012, registered at Police Station, Barsar, District Hamirpur, H.P., under sections 498-A, 304B, 306, 34 IPC.

(2.) It has been stated that as per prosecution case the petitioner was married to deceased Anjali Devi on 1.12.2011. The deceased after marriage started living in her matrimonial home alongwith her husband and mother-in-law. The allegation is that petitioner used to harass the deceased Anjali Devi on small matters with a view to turn her out of the matrimonial house. The allegation is that deceased was not of the liking of the petitioner and petitioner intended to remarry.

(3.) It has been alleged that deceased had earlier attempted to end her life, but she had survived. On 26.7.2012, the deceased had gone to her parents house and came back on 26.8.2012, but did not return to her matrimonial house. The petitioner had lodged missing person report at police station Hamripur on 30.8.2012. It has been alleged that a missing person report was also lodged by the complainant Santosh Kumar on 31.8.2012. On 1.9.2012 the dead body of Anjali Devi was found floating at Ghradsani Ghat, Govind Sagar, Bilaspur.