SHUBHAM PARMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as accused in FIR Number 135 of 2019, dated Nov 16, 2019, registered under Sections 376 , 354, 354C, 384, 420, 506, 498A, 120B and 201 of Indian Penal Code, 1860 and Sections 66C , 67A of the Information Technology Act, 2000, in Police Station Gagret, Distt. Una, 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.) Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before the Addl. Sessions Judge (II), Una, District Una, HP. However, vide order dated 13.2.2020, the Court dismissed the petition. FACTS