SURESH KUMAR 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 that he is in jail w.e.f. 8.11.2020.

(2.) Earlier, the petitioner had filed a petition under Section 439 CrPC before the concerned Sessions Court. However, vide order dated 17.12.2020 learned Special Judge, Shimla HP, dismissed the petition because of the gravity of the offence. After that the petitioner filed a petition before this Court, which was registered as Cr.MP(M) No.104 of 2021. However, on 4.2.2021, the same was dismissed as withdrawn with liberty to file fresh one.

(3.) In Para 10 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.