FAKAR DEEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner-Fakar Deen, has approached this Court by way of instant petition filed under S.438 CrPC, for grant of anticipatory bail in FIR No. 43, dated 1.2.2021 under Ss. 363, 3666, 376 and 120-B IPC and Ss. 4 & 17 of the Protection of Children from Sexual Offences Act, registered at Police Station Sadar, District Chamba, Himachal Pradesh.

(2.) Pursuant to order dated 16/17.3.2021, respondent-State has filed status report.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General fairly states that though pursuant to the direction issued by this Court, bail petitioner has joined the investigation and nothing remains to be recovered from the bail petitioner, but keeping in view the gravity of the offence, bail petitioner may not be ordered to be enlarged on bail at this stage. Learned Additional Advocate General, further contends that in case this Court intends to grant bail to the petitioner, strict conditions may be imposed upon him.