ABID KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these petitions are being decided together as common question of law and facts are involved.

(2.) By way of instant petitions, petitioners have prayed for pre-arrest bail under Sec. 438 Cr.P.C. in case registered vide FIR No. 186 of 2021 dtd. 22/12/2021 in Police Station, Majra, District Sirmaur, H.P. under Ss. 498-A, 376, 377, 506 IPC and Sec. 4 of the Muslim Women (Protection of rights on marriage) Act, 2019.

(3.) Petitioner Abid Khan in Cr.M.P.(M) No. 2507 of 2021, petitioner Suleman in Cr.M.P.(M) No. 2506 of 2021 and petitioner Rafian in Cr.M.P.(M) No. 2508 of 2021 are the husband, father-in-law and mother-in-law, respectively, of the prosecutrix.