ANIL KHAN Vs. STATE OF H P

JUDGEMENT

(1.) Present petition is filed under Section 439 Code of Criminal Procedure 1973 for grant of bail in FIR No.162/2015 dated 26.09.2015 registered under Sections 498-A, 306 read with Section 34 IPC in Police Station Barmana Distt. Bilaspur (H. P.).

(2.) It is alleged that deceased Nahid aged 26 years was married with co-accused Ishan Khan in the month of February 2015. It is further alleged that deceased Nahid was posted in Animal Husbandry department Devli. It is alleged that on 26.09.2015 deceased Nahid aged 26 years telephoned her brother that accused persons committed cruelty upon deceased in her matrimonial house and abeted the deceased to commit suicide. It is alleged that deceased also written suicide note. It is alleged that deceased Nahid jumped from the bridge on 26.09.2015 and committed suicide at Slappar bridge and her dead body was recovered on 05.10.2015. On the basis of FIR investigation was conducted and charge sheet was filed against accused persons under Sections 498-A, 306 read with Section 34 IPC. Accused persons are facing trial which is under process before learned Trial Court as of today and listed for prosecution evidence.

(3.) Response filed on behalf of State of Himachal Pradesh. Court heard learned Advocate appearing on behalf of petitioner and learned Deputy Advocate General appearing on behalf of nonpetitioner and Court also perused the entire record carefully.