JASBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 325/11 dated 28.12.2011, registered at Police Station, Haroli, Distt. Una, H.P., under sections 363, 498 IPC.

(2.) IT has been stated that Kuldip Kaur, daughter -in -law of complainant Charan Singh had been living in her in -laws house, her husband had gone to Saudi Arabia, Kuldip Kaur was being ill - treated by her in -laws, she left the matrimonial house and took shelter in the house of the petitioner. The petitioner is married, having wife, two children and old mother. The petitioner has been falsely implicated in the case. On the complaint, the police has taken into possession vehicle No. HP -40 -8092 alongwith driver Hari Om alias Kala. The false allegations have been leveled against the petitioner that he has abducted/kidnapped Kuldip Kaur, who of her own took shelter in the house of the petitioner alongwith her two minor children.

(3.) THE status report has been filed and bail has been opposed. It has been stated that on 27.12.2011, Charan Singh reported the matter that his daughter -in -law Kuldip Kaur had been missing since 27.12.2011 alongwith clothes, jewellary and cash amounting to Rs. 50,000/ -. She had been making plan to move out of the house for the last three -four days.