VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, on the allegations of establishing forcible coitus with a married lady and on being noticed in a nude condition by her husband, the victim filed a complaint and after registration of FIR, apprehending his imminent arrest on being arraigned as an accused, has come up under Sec. 438 Cr.PC, seeking anticipatory bail.

(2.) Based on the complaint, Police registered FIR No.25 of 2020, dtd. 24/7/2020, under Ss. 376, 452, 506 of the Indian Penal Code, 1860, (IPC), in Women Police Station, Solan, District Solan, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) I have seen the status report and heard learned counsel for the parties.