SANTOSH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for alluring and raping a minor girl, has come up before this Court seeking regular bail on the grounds that the he is innocent and did nothing with her.

(2.) Based on a complaint, the police arrested the petitioner in FIR No.87 of 2020, dated 20.9.2020, registered under Sections 363 and 376 of Indian Penal Code, 1860, (IPC), and Section 4 of the Protection of Children from Sexual Offices, Act, 2012 (POCSO Act), in Police Station, Reckong Peo, District Kinnaur, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) Mr. C.D.Negi Ld. Counsel for the petitioner states on instructions that the petitioner has no 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. Even the status report does not reveal any criminal history.