MOHAN LAL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioner is seeking regular bail under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C. '), in case FIR No.219 of 2021, dated 2/12/2021, registered in Police Station Dhalli, Shimla, H.P., under Section 376 of the Indian Penal Code (in short 'IPC ').

(2.) Status Report stands filed. Record has been produced for perusal, wherein complaint filed by the complainant has been reproduced in detail.

(3.) As per the complaint, petitioner, by making false promise to the complainant to marry, created misconception and violated her person by deceiving her as well as forcibly. On the basis of complaint, FIR under Section 376 of the Indian Penal Code (in short 'IPC ') has been registered.