SARWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has preferred the instant petition under Sec. 438 of Code of Criminal Procedure seeking anticipatory bail in relation to FIR No. 19/21, dtd. 28/7/2021, registered at Women Police Station, Bilaspur, under Sec. 376 of Indian Penal Code.

(2.) The case against the petitioner is that on 28/7/2021, a complaint was lodged by the prosecutrix-a resident of village Dalgaon, Tehsil Rohru, District Shimla. Investigation was carried out in this complaint and the statement of the prosecutrix was recorded. She stated that:-

(3.) Ad-interim bail was granted to the petitioner vide order dtd. 19/8/2021 on terms and conditions mentioned therein.