PULVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, seeking anticipatory bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.52 of 2021, dtd. 20/12/2021, registered in Women Police Station Hamirpur, District Hamirpur, H.P., under Ss. 376, 354A, 506 and 509 of the Indian Penal Code (in short 'IPC').

(2.) Status reports stand filed and record has also been made available.

(3.) Prosecution case is that on 20/12/2021, complainant alongwith her husband, approached Women Police Station Hamirpur and submitted a complaint, stating therein that she was married 10 years ago, and after six months of marriage her brother-in-law (Devar), petitioner herein, had started doing wrong acts with her and pressurizing her to have physical relations with him. On completing her education in 2014, she had to stay at home and thereafter atrocities by her brother-in-law increased. In April 2016, he violated her person resulting into abortion of four months pregnancy and thereafter he continuously forced her to have physical relations. Due to his activities she went to Bhatinda, but he started visiting Bhatinda and touching her in wrong manner and abusing her. At one point of time, in the year 2019 he came with a boy of another Village and threatened to kill her. In March 2020, they shifted to their new house and started living separately, however petitioner made it difficult for her to live there, but complainant committed a mistake by not taking recourse of law for her help. Her parents-in-law had been trying to hush-up the matter on the pretext that reporting of it would bring bad name in the society, because of which she could not take any stringent action. It was stated in complaint that petitioner, with the help of his parents, was continuously harassing her. He used to claim that complainant had illicit relations with large number of persons in the society and he calls her prostitute.