MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought pre -arrest bail in FIR No. 191 of 2015 registered at Police Station, Kangra, District Kangra, H.P., on 22.7.2015 under Sections 498 -A, and 34 IPC.

(2.) THE complaint has been filed at the instance of sister -in -law of the present petitioner and apart from the petitioner allegations have also been leveled by her against her husband, mother -in -law, father -in -law and sister -in -law.

(3.) IT is evident from the record that in so far as the other co -accused are concerned, they have already been ordered to be released on bail. Now in so far as the petitioner is concerned, admittedly the allegations against him are in no way different or more serious or grave then those against the other co -accused. In fact, the petitioner is not even residing at Kangra and is Lt. Col. and at the relevant time was posted at Hyderabad.