DEEPANSHU Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Allowed as prayed for AAnnexure P-5 is taken on record.

(2.) This order shall dispose of three different bail applications filed other connected cases by three accused in a common FIR. They pray for grant of regular bail pending trial in a criminal case arising from FIR No.75, dtd. 19/4/2022, registered under Ss. 354-D, 341, 366, 379-A, 506, 509, 511, 34 IPC at Police Station 36, Chandigarh.

(3.) In substance, it is the case of the prosecution that the petitioners stopped the girls and started making obscene gestures and using vulgar language. As the girls retraced their steps to their college, the petitioners followed them. The petitioners are in custody since 20/4/2022. The Police after conclusion of the investigation, has presented challan (final report) and no challan under Sec. 366 IPC has been presented.