IBRAHIM 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.34 of 2021, dated 5.3.2021, registered in Police Station Sadar, Shimla, H.P., under Sections 363, 366A, 370(4), 506, 201 and 120B of the Indian Penal Code (in short 'IPC').

(2.) The petitioner was arrested on 8.3.2021 and, after remaining in police custody, now he is in judicial custody.

(3.) Status report(s) stand filed, wherein it is stated that on 5.3.2021 victim, aged about 15 years, who is studying in Class 9th, had left her home at 9.30 a.m. to attend her school i.e. Sanatan Dharam Senior Secondary School, Ganj Bazaar, Shimla, and when she did not return home in the evening, her father, on inquiry, had received information that on that day students were not called in the school. With aforesaid details, father of the victim had approached Police Station Sadar, Shimla, with suspicion that someone had abducted his daughter after alluring and misleading her.