VED PRAKASH Vs. STATE OF H. P.

JUDGEMENT

(1.) Ved Prakash, an unmarried boy, aged 24 years, incarcerating along with his two friends w.e.f. 11th May 2021, upon their arrest on the allegations that he, with their help, kidnapped and carried the victim aged 24 years, to his home, where during the night he raped her, have come up before this Court seeking regular bail because Ved Prakash were classmates; she had visited his home on her own accord because she was upset with her engagement with another person, and being upset with her visit, her family members influenced her to lodge a false complaint to break their relationship.

(2.) Earlier, the petitioners had filed the following bail petitions:

(3.) In the bail applications, the petitioners declare having no criminal history. The status report also does not mention any criminal past of the accused.