LAWS(HPH)-2012-7-38

ABDUL ROUF Vs. STATE OF H P

Decided On July 04, 2012
ABDUL ROUF Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 31/2012 dated 23.5.2012, registered at Police Station, Nerwa, Distt. Shimla, H.P., under sections 363, 366, 120-B IPC.

(2.) IT has been stated that petitioner is a shopkeeper and doing his business at Nerwa, District Shimla. The petitioner has nothing to do with the case. He has been falsely implicated. The allegations against the petitioner are wrong. No recovery is to be made from the petitioner. The petitioner is ready to join the investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail. Whether the reporters of the local papers may be allowed to see the Judgment?

(3.) THE prosecutrix and Roopa Devi were found in a rain shelter in Vikasnagar. The prosecutrix was handed over to her father Sant Ram. The statement of prosecutrix and her mother were recorded and section 366 IPC was added. On the date of incident, the age of the prosecutrix was 14 years 1 month and 7 days as per her date of birth 15.4.1998. The parents of the prosecutrix refused medical examination of the prosecutrix. Roopa Devi was arrested on 26.5.2012 and since then she is in custody.