RAKESH VERMA S/O SHRI SURAT RAM 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. 49/12 dated 7.6.2012, registered at Police Station, East Shimla, under sections 498-A, 341, 323, 506 IPC.

(2.) IT has been stated that on account of registration of above case, the petitioner is apprehending his arrest. The prosecution story is false. The petitioner is innocent, no recovery is to be made from him. The custody of the petitioner will not serve any fruitful purpose. The petitioner is permanent resident of Kasumpti, Shimla and shall be available whenever required. Whether the reporters of the local papers may be allowed to see the Judgment?

(3.) THE status report has been filed. It has been stated that complainant Deepa Kumari came to Police Post, Kasumpti alongwith her father Sohan Lal and reported the matter vide rapt No. 5. The complainant has stated that she is an advocate at Shimla, she got married with petitioner on 10.8.2009. One female child was born from the wedlock. After the marriage, her husband had been treating her with cruelty both physically and mentally. The complainant tolerated the mis-behaviour of the petitioner for the sake of honour of her parents and her honour. The petitioner has damaged the articles, which were given to her by her parents. Their marriage is inter-caste and for that reason also the petitioner is treating the complainant with cruelty.