TARUN DESAI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought pre -arrest bail in FIR No. 8 of 2015 registered at Mahila Thana, BCS, New Shimla under Sections 498A, 406 and 34 IPC on 17.6.2015.

(2.) THIS is an unfortunate dispute where the petitioner and the complainant were married just about six months back on 6th December, 2014, but on account of differences, the wife has now lodged the aforesaid FIR on the allegations that she has been subjected to physical and mental cruelty and some of the articles like certificates and gold pendent is still lying with the bail petitioner. Allegations regarding physical and mental torture were in fact leveled against the other family members of the petitioner, who have already been released on bail.

(3.) MATRIMONIAL disputes and unrest can best be solved within the four corners of the house, because the criminal trial lead to immense sufferings for all concerned. Even ultimate acquittal in the trial may also not be able to wipe out the deep scars of sufferings of ignominy.