KHEM RAJ Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No. 23/2018, dated 7.2.2018, registered at Police Station, Karsog, District Mandi, under Sections 376 and 506 IPC.

(2.) The respondent-State has produced the record of the investigation and has filed the status report.

(3.) Briefly stated the case of the prosecution is that the marriage of the prosecutrix was solemnized about eight years back with one Krishnu Ram, resident of Kharli, District Bilaspur. However, relations between them became strained and thereafter, the prosecutrix came to her mother on 5.5.2007 and started residing in a rented house at Panrathi (Churag), Tehsil Karsog, District Mandi. The prosecutrix has also filed a petition against her husband under Domestic Violence Act, which is pending before the learned Judicial Magistrate, 1st Class, Karsog.