LEKH RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in case FIR No. 7 of 2022 dtd. 17/1/2021 registered at Police Station, Rohru, District Shimla, H.P. under Ss. 452, 354 (A), 354(B), 504 and 506 of the Indian Penal Code.

(2.) Petitioner has approached this Court for grant of bail under Sec. 438 Cr.P.C. on the grounds that the complainant is having inimical relations towards petitioner and the case has been registered against him as a result of vendetta. As per petitioner, he has committed no offence. It is further submitted on behalf of the petitioner that he is ready and willing to join the investigation as and when required. In case of his release on bail, he will not tamper with the prosecution evidence. He has further undertaken to abide by the conditions as may be imposed and not to cause any inducement, threat or promise to any persons acquainted with the facts of the case.

(3.) In response, status report has been filed. It is stated that on 17/1/2022, the complainant submitted a written complaint at Police Station, Rohru alleging inter- alia that on 15/1/2022, petitioner entered the house of complainant and misbehaved and abused her. As per complainant, petitioner also tried to out-rage her modesty. The complainant also alleged enmity with the family of the petitioner. On appearance of husband of complainant at the scene, he was also threatened by the petitioner besides engaging him into altercation. The case was registered under Ss. 452, 354(A), 354(B), 504 and 506 IPC. Preliminary investigation has been conducted. It has been stated that petitioner is very clever and quarrelsome person and in case of his release on bail, he can again harsh the complainant and can also influence the investigation by threatening the witnesses.