HUKAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 13/2021, dtd. 30/1/2021, registered at Police Station Majra, Tehsil Paonta Sahib, District Sirmour, H.P., under Ss. 363, 366-A, 376 of IPC, Sec. 4 of POCSO Act and Sec. 5, 7 of the Immoral Traffic (Prevention) Act, 1956.

(2.) Petitioner is in custody since 28/2/2021.

(3.) Petitioner has approached this Court for grant of bail under Sec. 439 of the Code of Criminal Procedure in the above noted case, on the grounds that false case has been foisted against him. He is not involved in any offence much less the offence alleged against him. He has no past criminal history. There is no legal evidence against the petitioner to establish a prima-facie case against him.