ROHIT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for alluring and raping a minor girl, has come up before this Court seeking regular bail.

(2.) Earlier, the petitioner had filed the following bail petition:

(3.) Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.