VIRENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is accused in case FIR No. 26 of 2021 dtd. 11/9/2021 registered at Police Station, Balh, District Mandi, H.P. under Ss. 376 (2) of the Indian Penal Code and Ss. 4 and 6 of the POSCO Act.

(2.) By way of instant petition, the petitioner has sought bail under sec. 439 Cr.P.C on the ground that he and victim knew each other. He and victim have intent to marry each other. He has no criminal background. The matter has been reported to the police by some NGO. Neither the victim nor any of her relatives have any grievance.

(3.) Petitioner has further averred that he is permanent of village Kushahal, P.O. Randhada Tehsil Sadar, District Mandi, H.P. and he will not abscond from the course of justice. He will not tamper with the prosecution evidence and shall abide by the terms and conditions to be imposed by this Court while grating bail.