RAHMAT ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in case FIR No. 111 of 2016 dated 5.8.2016, registered at Police Station, Bhunter, District Kullu, H.P. under Sections 363, 366, 506 and 120-B IPC.

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

(3.) It is evident from the records that even as per the case set up by the complainant, she already knew the petitioner prior to having been solemnizing the marriage at Kullu. The allegations levelled in the FIR are such, which can only be proved during the course of the trial. However, that cannot be a ground to curtail the liberty of the petitioner, more particularly, when he is a permanent resident of Tehsil Chamkaur Sahib, District Ropar, Punjab and even otherwise, it is not the allegation of the prosecution that in the event of the petitioner being released on bail, he would either abscond or would not associate in the trial.