UDHAM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under incarceration after his arrest for outraging the modesty of a woman aged 50 years, has come up before this Court, seeking regular bail.

(2.) Based on a complaint, the police arrested the petitioner on 15.7.2019 in FIR No.59/2019, dated 15.7.2019, registered under Section 376D of Indian Penal Code, 1860, (IPC), in Police Station, Jubbal, District Shimla, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) I have read the status report(s) and heard counsel for the parties. FACTS: