PARKASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the petitions arise out of same FIR, both were taken up together for disposal by this common judgment.

(2.) By way of petitions captioned above, which have been filed under S.439 CPC, prayer has been made on behalf of the bail petitioners for grant of regular bail in FIR No. 139, dated 15.10.2019, under Ss. 363, 343, 370, 376(2), 120B pc and Ss. 6 and 17 of the Protection of Children from Sexual Offences Act registered at Police Station, Aut, District Mandi, Himachal Pradesh.

(3.) Sequel to orders dated 28.12.2019, ASI Jawala Singh has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.