NARINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Accused-petitioner is seeking pre-arrest bail, under the provisions of Section 438 of the Code of Criminal Procedure, in relation to FIR No.167 of 2013, dated 18.8.2013, under the provisions of Section 363, 366 and 376 of the Indian Penal Code, registered at Polcie Station Ghumarwin, District Bilaspur, Himachal Pradesh.

(2.) On the statement of accused-petitioner that though he had married the prosecutrix prior to registration of the FIR in question, subsequently he formally solemnized the marriage, this Court, taking into account that allegedly marriage was not acceptable to the parents of the prosecutrix, granted interim bail on 17.9.2013.

(3.) Today, Mr. R.S. Verma, learned Additional Advocate General, has invited my attention to the statement of the prosecutrix recorded on 29.9.2013, under the provisions of Section 164 of the Code of Criminal Procedure.