SUBASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) MARRIAGE between petitioner Subash Chand and complainant Anuradha stood dissolved in terms of the judgement and decree dated 26th December, 2011 by the Court of District Judge, Kangra at Dharamshala, H.P. The parties had separated happily and the marriage was dissolved by mutual consent under the provisions of the Hindu Marriage Act. After the dissolution of the marriage complainant Anuradha lodged an F.I.R. 78/12 dated 24th May, 2012 under the provisions of Section 406 read with Section 34 IPC, Police Station Lambagaon, District Kangra, H.P. The dispute primarily is with regard to the return of articles of Istridhan. According to the petitioner, the same stand returned, which fact is disputed by the complainant. It is seen that the father of the petitioner had already been granted bail by the learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala.

(2.) I have heard learned counsel for the parties.

(3.) IN the given facts and the circumstances, petitioner has prima facie made out a case for grant of bail.