SATYA DEVI VERMA Vs. STATE OF H P

JUDGEMENT

(1.) This is an application, under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 72/12 dated 18.9.2012 registered at Police Station, Arki, District Solan under Sections 498A, 506, 34 IPC.

(2.) It has been stated that petitioner No.2 married with Reena Devi on 26.4.2012, who stayed for same days in the matrimonial home. On 2.6.2012 petitioner No.2 and Reena Devi visited the parent's house of Reena Devi to attend birthday function of the nephew of Reena Devi. After the birthday function Reena Devi refused to return to her matrimonial home. Reena Devi subsequently alleged that petitioner was impotent.

(3.) The petitioners tried to amicably settle the matter but when they failed, they approached the concerned Gram Panchayat on 1.7.2012 and 15.7.2012 but Reena Devi and her parents repeated the same allegations against petitioner No.2. Later on petitioner No.2 filed petition under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights against Reena Devi which is pending before learned Civil Judge (Senior Division), Shimla.