KASAM DEEN Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Kasam Deen has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 155 of 2023, dtd. 21/5/2023, registered with Police Station Chamba, District Chamba, H.P., under Ss. 376, 342, 366, 504, 506 and 120-B of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) According to the applicant, he is innocent and has falsely been arrested, in the present case. It is the specific case of the applicant that the prosecutrix is 19 years of age and is major and out of her own will, she has solemnized marriage with the applicant on 28/3/2023 by executing and exchanging the affidavit duly attested by the Notary Public.

(3.) It is the case of the applicant that thereafter, on the ceremony of 'Nikkah', the prosecutrix has accepted Rs.20,000.00 and a gold coin as 'Hak Mehar'. It is further case of the applicant that they had lived together as husband and wife.