SONIKA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for admission this day, the Court passed the following: FIR No. Dated Police Station Ss. 68/2021 26/6/2021 East Shimla 317, IPC

(2.) I have heard learned counsel for the parties and have gone through the Court files and the pleadings. ANALYSIS AND FINDING

(3.) The allegations against the accused are that in the morning of 26/6/2021, the police official, who was deputed in the security of Hon'ble the Chief Minister and was residing in the Chief Minister House Complex had gone for morning walk. At around 7.00 a.m. from the road below the Chief Minister residence, he heard cries of a small kid. On reaching there, he noticed that a newly born child was kept in the grass. Even the umbilical cord was attached to the child. On this, he guarded the child, informed the police officials and eventually the child was sent to Kamla Nehru Hospital. Further investigation found that the petitioner was biological mother of the child. Based on such information, the police registered the FIR captioned above.