KEHAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Kehar Sigh, who is behind the bars since 31. 7. 2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No. 82/2019, dated 31. 7. 2019, under Section 306 of IPC,registered at police Station, Anni, District Kullu, Himachal Pradesh.

(2.) Sequel to order dated 10. 12. 2019, SI Dharam Singh has come present alongwith the record. Mr. Sudhir Whether the reporters of the local papers may be allowed to see the judgment? Bhatnagar, learned Additional Advocate General, has also placed on record fresh 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 31. 7. 2019, complainant namely, Jai Chand lodged a report at police Station, Anni, District Kullu, Himachal Pradesh that her daughter namely, Babli, whose marriage was solemnized 12 years back, has committed suicide on account of maltreatment and harassment meted to her by her husband i. e. present bail petitioner. Complainant alleged that immediately after the marriage, bail petitioner and other family members started torturing, harassing and maltreating her deceased daughter on account of dowry. He also alleged that bail petitioner oftenly used to compel her deceased daughter to bring money from her parents. He alleged that 8? 10 days back her deceased daughter telephoned him that her husband (bail petitioner) is torturing her for no reason, but he consoled her daughter and assured that very soon he would visit her house. Complainant alleged that in the morning of 30th July, 2019 he received telephonic call from her deceased daughter that the bail petitioner is giving her beatings for no reasons and thereafter at 2:00 PM he received information that her daughter is serious. Complainant, as named hereinabove, alleged that her deceased daughter consumed poison on account of cruelty meted to her by bail petitioner as such, appropriate action in accordance with law may be taken against him. In the aforesaid background, a case under Section 306 of IPC, came to be lodged against the bail petitioner on 31.7.2019and since then he is behind the bars.