BOBBY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matters are taken up through video conference.

(2.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure seeking their release, in case FIR No. 328 of 2020, dated 24.10.2020, under Sections 341, 506, 509, 354-C and 376 IPC, Sections 4 and 14 of POCSO Act and Sections 67 and 67A of IT Act, registered in Police Station Sadar Chamba, District Chamba, H.P.Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(3.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are permanent residents of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping them behind the bars for an unlimited period, so they be released on bail.