VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Vinod Kumar, who is behind the bars since 2.6.2019, 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.53 of 2019, dated 2.6.2019, under Sections 498-A, 306 & 34 of IPC, registered at police Station, Kandaghat, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 12.6.2019, ASI Keshav Ram Pargi, has come present alongwith the record. Mr. Kunal Thakur, learned Deputy 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 1.6.2019, police after having received information that one lady has hanged herself, went to the alleged spot of incident and recorded the statement of complainant namely, Sh. Jai Chand, who happened to be father of the deceased, under Section 154 Cr.P.C. Complainant alleged that four years back marriage of her deceased daughter was solemnized with Vinod Kumar i.e. present bail petitioner as per Hindu Rites and customs. He further alleged that one girl also born from the wedlock of her deceased daughter and bail petitioner. He alleged that her deceased daughter used to complaint to him and other family members that her in-laws harass her unnecessarily. He also alleged that her deceased daughter committed suicide after being harassed by his husband and in- laws. On the basis of aforesaid statement made by the complainant, formal FIR, as detailed hereinabove, came to be lodged against the bail petitioner and since 2.6.2019 he is behind the bars.