VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) ASI Jaspal Singh, Police Station Bhawarna, District Kangra is present alongwith record. Record perused. In relation to FIR No. 47/13 dated 11.04.2013, registered at Police Station Bhawarna, District Kangra, H.P., under Sections 498A and 306 of the Indian Penal Code, petitioner was arrested on 11.04.2013.

(2.) ACCORDING to the prosecution, deceased (wife of the petitioner), committed suicide on account of alleged atrocities and cruelties meted out by the petitioner.

(3.) AFTER looking into the record and keeping in view the entire attending circumstances, by taking a holistic view, in my considered view petitioner has made out a case for his bail. Interest of justice, notwithstanding the gravity of offence, warrants the same. Petitioner being a government employee is not likely to flee away.