SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 29/2022, dtd. 20/7/2022, registered under Ss. 376(2)(n) and 506 of the Indian Penal Code and Ss. 66E and 67A of the Information Technology Act at Women Police Station, Mandi, District Mandi, HP.

(2.) Status report filed, which is perused and taken on record.

(3.) Learned counsel for the petitioner has argued that the petitioner is innocent and he has been falsely implicated in the case by the complainant. He further submitted that the petitioner was having healthy relationship with the prosecutrix as well as the mother of the prosecutrix and the story which has been put forth by the prosecution is totally concocted and he is not guilty of the offences alleged against him. Accordingly, a prayer has been made for grant of bail.