PRAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 29/2021, dtd. 3/8/2021, registered at Women Police Station, Solan, H.P., under Ss. 363, 366, 376 and 506 of the Indian Penal Code IPC and Sec. 4 of POCSO, Act.

(2.) Petitioner is in custody since 6/8/2021. Petitioner has approached this Court by way of instant bail petition under Sec. 439 of the Cr.P.C. in the above noted case, on the ground that petitioner is innocent and has committed no offence. The investigation has been completed and no recovery has to be affected from him. He has old parents to look after and is the sole bread earner of the family. No legal evidence is there to connect the petitioner with the alleged offences. Petitioner belongs to a respectable family and he shall not abscond from the course of justice. He is ready and willing to join investigation. Petitioner has undertaken not to tamper with the prosecution evidence and to abide by all the conditions as may be imposed upon him.

(3.) At the time of hearing, learned counsel for the petitioner has submitted that the victim and her family as well as the petitioner and his family, have agreed for solemnization of marriage between the petitioner and the victim. The case was registered at the instance of the father of the victim due to misunderstanding of facts. The parties, in fact, have now settled all issues inter se. The petition under Sec. 482 of Cr.P.C. being Cr.MMO No. 663 of 2021 has been filed in this Court seeking quashing of FIR.