SARVJEET Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has claimed bail in case FIR No. 139 of 2013, registered at Police Station Indora, District Kangra on 13.7.2013 under Sections 452, 307, 498-A, 506 and 323 IPC.

(2.) The respondent has produced the records of the FIR and has also filed status report.

(3.) The prosecution story appears to be that the complainant was at home on 13.7.2013 at Mand Miyani and except her Bhabi Sukhwinder Kaur there was none else at home. At about 2-2.30 P.M., the petitioner along with his younger brother came to the house and threatened her to take back the case filed by her in the Court and thereafter the petitioner snatched her dupatta and tried to strangulate her. It is on the basis of such complaint that the FIR came to be lodged.