KARAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, aged 21 years, who is incarcerating upon his arrest for alluring and raping a minor girl, aged 16 years, who resides in the adjacent village of petitioner, has come up before this Court seeking regular bail on the grounds that the family of the girl forced her to lodge a false complaint to break their love affair.

(2.) Based on a complaint, the police arrested the petitioner on 2.9.2020, in FIR No.107 of 2020, dated 1.9.2020, registered under Section 376, 363 and 366A of Indian Penal Code, 1860, (IPC), and Section 4 of the Protection of Children from Sexual Offices, Act, 2012 (POCSO Act), in Police Station Dharampur, District Solan, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) The petitioner's criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years: The contents of the petition and the status report do not reveal any criminal history.