JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 151 of 2012 dated 26.6.2012 registered at Police Station Sadar, Chamba, District Chamba, under Sections 376, 354, 365, 342, 363, 506, 120-B, 34 IPC and Section 5 of Prevention of Immoral Trafficking Act.

(2.) It has been stated that the prosecution case in brief is that on 16.6.2012 the prosecutrix met Anju, who persuaded her to stay with her as her husband was away and her son was studying in Nadaun. On this, the prosecutrix shifted to the house of Anju. On the next day, prosecutrix and Anju went to the house of Anita in Sultanpur where one person was already sitting and was being called by the name 'Jeens'.

(3.) The allegations are that petitioner went to the market returned with chicken, three bottles of bear and two bottles of liquor.