RATTAN CHAND Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Petitioner seeks bail under Section 439 Cr.P.C. in FIR No. 29 dated 16.01.2015 for offences under Sections 392/34 of Indian Penal Code (IPC) and Section 66-A of the Information and Technology Act, registered at Police Station Sector 26, Chandigarh. I have heard learned counsel for the petitioner, the senior counsel for U.T. Chandigarh and perused the paper-book.

(2.) The version against the petitioner is that he along with two other exploited young school children of different schools. There were 13 such children who were cited in the list of witnesses.

(3.) When the matter was listed on 08.04.2015, the same was adjourned for today with a direction to the prosecution through Senior counsel for U.T. Chandigarh to produce the school children cited as witnesses in the set of reasonable number on each date of hearing and trial Court was directed to record their statements on day to day basis and conclude their examination before the next date and also send status report.