PAWANJEET SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction of this Court for grant of bail in FIR No. 182/2012, Police Station, Satwari, Jammu, in terms of Section 498 of the Code of Criminal Procedure (for short Cr. P. C.), on the grounds taken therein.

(2.) It appears that a report was made before Police Station, Satwari, for com mission of offences punishable under sections 306 and 498-A of the Ranbir Penal Code, for short RPC, on which an FIR No. 182/2012 came to be registered, which set the police in motion. After conducting the investigations, challan was presented before the competent Court of jurisdiction under Sections aforementioned. From perusal of the record, it transpires that the petitioner had laid a motion for bail before the learned Chief Judicial Magistrate, Jammu, which came to be rejected vide order dated 24.09.2012. Thereafter, the petitioner had laid another motion, for the same relief, before the learned Additional Sessions Judge, Jammu, on 08.11.2012, which met the same fate on 29.11.2012, constraining the petitioner-accused to lay the instant motion for bail before this Court.

(3.) From perusal of the orders passed by the Courts below on the previous bail applications moved by the petitioner, referred to hereinabove, it transpires that the bail was rejected on the ground that the nature of accusation is very grave being against the society, especially against the women folk. It was also recorded in the orders rejecting the bail that the accused may tamper with the prosecution witnesses which would affect the trial.