IMRAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in case FIR No. 70 of 2016 dated 5.7.2016, registered at Police Station, Kihar, District Chamba, H.P. under Sections 363, 366, 376, 452, 120-B and 506 IPC.

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

(3.) The record reveals that the FIR in the instant case has been registered at the instance of the father of the prosecutrix. However, as regards, the prosecutrix she does not support any of the allegations made in the report and would rather claim that she of her free will and volition has solemnized the marriage with the petitioner on 29.6.2016. The documents qua the same have even been annexed by the petitioner alongwith the petition. That apart, even the prosecution does not dispute that both the parties, more particularly, the girl is major.