SUMIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Sumit Kumar, who is behind the bars since 3.6.2018, has approached this Court in the instant proceedings filed under Sec. 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.86 of 2018, dated 3.6.2018, under Sections 306, 498A and 34 of IPC, registered at police Station, Baijnath, District Kangra, Himachal Pradesh.

(2.) Sequel to order dated 28.11.2018 SI Jagjit Singh, has come present alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Close scrutiny of the record/status report, reveals that on 3.6.2018 complainant namely, Smt. Pravesh Kumari got her statement recorded under Sec. 154 Crimial P.C. alleging therein that her elder daughter Suman had joined Max Private Hospital, Sec. 6 Mohali, Chandigarh in the year, 2017. On 20.12.2017, an employee of aforesaid hospital informed her that their daughter is not coming to Hospital for the last 23 days and as such, she alongwith her Son Mukesh Kumar and Uncle Mahender Singh went to the hospital to know whereabouts of her daughter Suman. In the hospital, complainant came to know that her daughter Suman, aged 23 years has gone with person namely, Sumit Kumar son of Sh. Joginder Pal, R/o VPO Sakari, Tehsil Baijnath, District Kangra, H.P., for solemnizing marriage. Though, complainant went to the village of bail petitioner at Sakari, but her daughter refused to talk her. Complainant alleged that whereafter her daughter, who had solemnized marriage with the bail petitioner, telephonically disclosed her that bail petitioner as well as her motherinlaw maltreat her for not bringing dowry. She alleged that on 2.6.2018 at 8:30 PM, Sh. Gurcharan Singh, Pradhan Gram Panchayat informed that her daughter Suman has committed suicide and as such, she went to the hospital at Baijnath. She alleged that she has apprehension that her daughter has been killed by bail petitioner as well as her motherinlaw for not bringing dowry and as such, appropriate action may be taken against them. On the basis of aforesaid complaint, FIR detailed hereinabove, came to be lodged against the bail petitioner on 3.6.2018 and since then bail petitioner is behind the bars, whereas coaccused Smt. Anita Devi was enlarged on bail by learned Additional Sessions Judge, Kangra at Dharamshala on 3.10.2018.