SACHIN THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) An unmarried boy, aged 22 years, who is in judicial custody since 13th June, 2020, for bringing the victim aged 16 years to his home and during such stay indulging in coitus with her on numerous occasions, which led to her pregnancy and subsequently registration of FIR, has come up before this Court under Section 439 Cr.P.C., seeking regular bail.

(2.) Earlier, the petitioner had filed a bail petition under Section 439 CrPC before the concerned Special Court. However, vide order dated 16.1.2021, learned Special Judge, Mandi, District Mandi, dismissed the petition.

(3.) In para 14 of the petition, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.