SHIJU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.36 of 2020, dtd. 9/9/2020, registered in Women Police Station Hamirpur, District Hamirpur, H.P., under Ss. 498-A, 323, 494, 495, 418, 505 506 of Indian Penal Code (in short 'IPC") and Ss. 3(1)(w)(i), 3(2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 (hereinafter referred to as 'SC&ST Act').

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case is that on 9/9/2020, complainant Archana Devi submitted an application to HC Pawan Kumar on the basis of which FIR was registered against the petitioner for mental cruelty and harassment and physical exploitation with threat to kill the complainant. As per complaint, marriage of complainant was solemnized with petitioner on 10/5/2017 in a temple of Mata Awahdevi, District Hamirpur according to Hindu Rites and Rituals, while petitioner was posted in ITBP Camp Babeli, District Kullu HP.