DINESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for establishing sexual relation with a female aged 30 years and belonging to Scheduled Caste community, under the false promise of marriage, has come up before this Court seeking regular bail on the ground that he is innocent.

(2.) Earlier, the petitioner had filed a petition under Section 439 CrPC before the concerned Special Judge. However, vide order dated 12.1.2021, Learned Special Judge, Sirmaur at Nahan, HP, dismissed the petition.

(3.) In Para 8 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.