MEENA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition filed under Section 438 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 104 of 2014 dated 23.6.2014 registered under Sections 498 -A and 506 read with Section 34 of Indian Penal Code at Police Station Jawali, District Kangra Himachal Pradesh.

(2.) IT is pleaded that applicant belongs to reputed family. It is pleaded that complainant Smt. Karuna Kumari wife of Sh. Shashank resident of village Kardial PO Pharian Tehsil and Police Station Jawali District Kangra had made false allegation against present applicant that she has illicit relation with the husband of complainant Sh. Shashank resident of village Kardial PO Pharian Tehsil and Police Station Jawali District kangra. It is further pleaded that complainant also filed false complaint against the mother, father, sisters and brother of Shashank who is husband of complainant. It is further pleaded that other co -accused are already on bail. It is further pleaded that co -accused Shashank is related to applicant Meena Kumari due to his employment in the same private Company where both of them were working. It is further pleaded that applicant is friend of co -accused Shashank and they are concerned with each other for the purpose of employment only where both of them were employed. It is further pleaded that complainant in order to harass and humiliate co -accused Shashank and the persons who are very near and dear to co -accused Shashank have made false and frivolous allegations. It is further pleaded that applicant will join investigation of present case. It is further pleaded that applicant will abide by all the terms and conditions of the Court. Prayer for acceptance of bail application sought.

(3.) COURT heard learned Advocate appearing on behalf of applicant and Court also heard learned Deputy Advocate General appearing on behalf of non -applicant.