VIRENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and the Investigating Officer, SHO, Aashish Samuel, Police Station, Chirgaon has produced the record.

(2.) HEARD .

(3.) THE documents annexed to the petition reveal that after registration of the FIR, the accused -petitioner has solemnized marriage with the complainant. The entries to this effect find recorded in Panchayat record also. It seems to be for this reason that the complainant refused to under - go medical examination when taken to hospital by the police. Her statement under Section 164 Cr.P.C. also seems to be not recorded by the learned Judicial Magistrate, Rohru for this reason.