AMANDEEP KAUSHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending his arrest in case FIR No. 9 of 2022, dtd. 2/6/2022 registered at Women Police Station, Nahan, District Sirmaur, H.P. under Ss. 376 and 313 IPC, the petitioner has approached this Court for grant of pre-arrest bail.

(2.) On 2/6/2022, the prosecutrix submitted a written complaint at Women Police Station, Nahan, District Sirmaur, H.P. alleging inter-alia that the petitioner had been maintaining physical relation with her for the last about seven years. On 12/3/2022, she came to know that the petitioner was marrying some other lady. In such manner, breach of promise to marry was alleged against the petitioner. As per prosecutrix, she was sexually exploited by the petitioner under a false pretext to marry.

(3.) Prayer of the petitioner has been resisted and contested by the respondent on the grounds that the petitioner is a clever person and in case of release on bail, he may tamper with prosecution evidence and may also flee from the course of justice. It is further stated that there is resentment in the society against the acts of petitioner.