SARAVJEET RAM @ SARKU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as accused in FIR Number 51 of 2016, dated Feb 28, 2016, registered under Sections 376 of Indian Penal Code, 1860 and Section 4 of the Protection of Children from Sexual Offences Act, 2012, in the file of Police Station Baddi, Distt. Solan, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) Status report stands filed. I have seen the status report(s) as well as the Police report under Section 173(2) CrPC, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.

(3.) Whether reporters of Local Papers may be allowed to see the judgment? Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before a Co-ordinate Bench of this Court, being CrMP(M) No. 1498 of 2019. However, vide order dated 21.8.2019, the same stood dismissed as withdrawn with liberty to file afresh at an appropriate state, if so required and desired.