SURESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner, aged 26 years, in custody since 18-12-2020, for letting the victim aged 17 years, who was his friend, take the lift in his Jeep, and after that, instead of allowing her to alight, bringing the vehicle to an isolated place and then after intimidation and establishing coitus, despite her protests, has come up before this Court seeking regular bail,

(2.) Earlier, the petitioner had filed a petition under Section 439 CrPC before this Court, which was registered as Cr.MP(M) No.210 of 2021, but the same was dismissed with liberty to file fresh.

(3.) In Para 2 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused