SHANKAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.), seeking bail in case FIR No.112/2021, dtd. 27/9/2021, registered under Ss. 376 and 506 of the Indian Penal Code (for short IPC), in Police Station Damtal, District Kangra, Himachal Pradesh.

(2.) Status Report stands filed. Record was also produced, which was returned after perusal with direction to the learned Additional Advocate General to retain photocopy of the relevant record.

(3.) Prosecution case is that complainant approached the police in Police Station Damtal, District Kangra, Himachal Pradesh, and lodged a report that she was married about 10 years ago to one Aman and was living at Damtal and couple was blessed with two daughters. It was further reported that after death of her husband about five years ago, she alongwith her daughters (aged 8 years and 4 years) had started living in a rented accommodation at Pathankot where petitioner Shankar Singh used to come to her quarter frequently who offered his accommodation to her on rent at the rate of Rs.2,000.00 per month, whereupon she shifted to Damtal in the quarter of petitioner.