JASWINDER 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. 69 of 2012 dated 10.3.2012 registered at Police Station, Baddi, District Solan, under Sections 436, 427 IPC.

(2.) IT has been stated that petitioner has been falsely implicated in the case. The prosecution case is that petitioner has set the grass lying in the store on fire when his wife was in the store. The petitioner had filed bail application which has been dismissed by learned Additional Sessions Judge, Solan on 27.6.2012. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(3.) THE status report has been filed. It has been stated that the case has been registered on the statement under Section 154 Cr.P.C. of Darshna Devi wife of the petitioner. The complainant has stated that she was married with petitioner 12 years ago and has two sons and one daughter from the marriage. The mother-in-law is also living with them. The petitioner had purchased a truck five years ago and used to drive the truck himself. The petitioner is addict and most of the time he remains under the influence of some intoxicants. He gave beatings to the complainant, children and her mother-in-law. She had reported the matter to the police twice or thrice. The local persons and relatives also intervened but there is no improvement in the petitioner. On 25.2.2012 a case was registered against the petitioner under Section 498-A IPC. He was released 3-4 days ago on bail.