VIKKY Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for alluring and raping a minor girl, has come up before this Court seeking regular bail on the grounds of false implication and further that the victim had earlier levelled similar allegations on two occasions, and in one such case, in her statement recorded on oath during the trial, she resiled from allegations and in her cross-examination also stated that she was more than 18 years of age, and that in her statement under S. 164 CrPC both the victims stated that they do not want to proceed with the case any further.

(2.) Earlier, the petitioner had filed the following bail petition: Cr.MP(M) No.877 of 2021, in this Court, decided on 25/5/2021.

(3.) Briefly, the allegations against the petitioner are that: