GIAN PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR Number 30 of 2019, dated Jul 17, 2019, registered under Sections 420, 365, 366, 342, 376 (2) G, 120-B, 506 of the Indian Penal Code, 1860, in the file of Women Police Station, Solan, Distt. Solan, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) Status report stands filed. I have seen the status report as well as the police file to the extent it was necessary for deciding the present petition, and the police file stands returned to the police official.

(3.) I have heard learned Counsel for the petitioner and the learned Additional Advocate General for the respondent-State.