RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 87/2018 of Police Station Gagamedi, District Hanumangarh for the offence punishable under Ss. 498- A, 406, 323, 313, 354(KHA), 377, 34 of IPC.

(3.) Learned counsel for the petitioner has submitted that petitioner is father-in-law and he has falsely been implicated in this case. It is submitted that allegations against the petitioner in the complaint are false and not substantiated by any other evidence. It is submitted that as a matter of fact, on account of compromise arrived at between the parties, the police have already proposed to file negative final report in the matter, but later on, as the complainant party resiled from compromise, the matter is still under investigation. It is also submitted that though son of the petitioner and husband of the complainant was arrested but later on he was granted bail by the ADJ, Bhadra. It is also submitted that stridhan of the complainant was recovered by the police from son of the petitioner on 27/2/2019