REGENT COMPUTRONICS PVT. LTD.

Chamari Devi Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
VINOD BHANDARI VS. STATE OF M.P. [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has sought regular bail in FIR No.78/2016, registered at Police Station, Gohar, District Mandi, on 13.05.2016, under Sections 498 -A, 306 IPC.

(2.) The respondents have produced the records of investigation and have also filed the status report.

(3.) The story of the prosecution as emerges from the records is that a complaint came to be lodged by Daulat Ram wherein it was stated that marriage of his daughter Kaushalaya Devi was solemnized about 12 years back with the son of the petitioner. Out of their wedlock, no issue was born and due to this reason, the petitioner was alleged to be harassing his daughter, both physically as also mentally, teasing her that she was a barren lady. This drove the deceased to take her life and the petitioner was accordingly charged for the offences aforesaid.

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CHAMARI DEVI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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