VIRENDER SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) An unmarried boy aged 24 years, who is in custody for around three months, because a minor girl aged 16 years, came to his home as they love each other, stayed there, had coitus, which on the intervention of her parents led to the registration of FIR, has now come up before this Court seeking regular bail on the ground of the conduct of the victim.

(2.) Earlier, the petitioner had filed a bail petition under Section 439 CrPC before this Hon'ble High Court, which was registered as Cr.MP(M) No.2126/2020. However, vide order dated 17.12.2020, the bail petition was dismissed as withdrawn.

(3.) The bail petition is silent about criminal history, however, Mr. Karun Negi, Advocate, learned 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. Status report also does not mention any criminal history.