(1.) THIS order shall dispose of all three applications arising out of FIR No. 40 of 2014, registered against the accused -petitioners in Police Station, New Shimla, under Sections 498 -A, 342 of the Indian Penal Code.
(2.) THE complainant is the wife of accused -petitioner Deepak Sabharwal and daughter -in -law of accused -petitioners Yash Pal and Pushpa Sabharwal. She was married to accused -petitioner Deepak Sabharwal on 6.2.2007. The complaint is that immediately after her marriage, her husband Deepak started administering beatings to her under the influence of liquor. She gave birth to a female child at Shimla in her parental house, however, none of the accused -petitioners came to Shimla to know about her well being and that of the newly born child. Again when she was carrying pregnancy of seven months, removed from matrimonial home after administering her beatings. She came to the house of her parents at Shimla and gave birth to a male child. Her in -laws on coming to know about the birth of male child came to Shimla and she was taken to matrimonial home after about 20 days of the birth of the newly born male child. They, however, again started maltreating her. The cause of administering beatings to her by accused -petitioner Deepak, according to her is his relations with another woman. She caught him speaking to that woman. She took away cell -phone from him and spoke to the said woman, who told about her relations with accused Deepak. She complained to her in -laws against such conduct of her husband Deepak. They instead of advising him to discontinue such relations reprimanded her that she will be removed from matrimonial home. She allegedly was being tortured at the pretext of dowry also.
(3.) IT is clarified that if the petitioners misuse their liberty or violate any of the conditions imposed upon them; the Investigating Agency shall be free to move this Court for cancellation of the bail.