HARPAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SI-Desh Raj, I/O, Police Station Nurpur, District Kangra, H.P. is present alongwith record. Record perused and returned.

(2.) F.I.R. No. 224 of 2014 was registered at Police Station, Nurpur, Distt. Kangra, H.P. on 31.8.2014, under the provisions of Sections 376, 452 and 506 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 15.9.2014 this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) Petitioner is the Vice-President of the Agriculture Cooperative Society Khanni. He has immoveable property in District Kangra. He is also permanent resident of the said district. According to the petitioner he stands falsely implicated on account of inter se dispute between the complainant and her in-laws. Petitioner tried to intervene and get the matter inter se the husband and wife resolved. In fact he is signatory to the compromise entered into between the parties. According to the complainant, alleged incident took place one and a half month prior to the date of registration of F.I.R. Significantly she appeared before the police authorities, in connection with her dispute with her in-laws, but never disclosed such fact to them at any point in time. Also such fact was not brought to the notice of either her husband or any of the relatives during the course of negotiations.