AMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner under Sec. 439 of the Code of Criminal Procedure seeking his release in case FIR No. 91 of 2021, dtd. 4/8/2021, under Ss. 363, 366A, 376 IPC and Sec. 6 of POCSO Act, registered at Police Station Reckong Peo, District Kinnaur, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, as he is permanent resident of the place. No fruitful purpose will be served by keeping him behind the bars for an unlimited period, so he be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 4/8/2021 Chowkidar­cum­Storekeeper of Balika Aashram, Kalpa, telephonically informed the local police that a girl (name withheld), who is a student of 12th class and resident of the Aashram, is missing and it is apprehended that someone might have enticed her and took her away. Upon the complaint, so made by the complainant, police machinery was set into motion, resultantly, police laid nakkas in the entire district. On the day of incident, at about 05:30 p.m., police found the aforesaid girl (prosecutrix herein) with a person named Amar (petitioner herein). The prosecutrix stated that in the year 2019 the petitioner married her elder sister and the petitioner took the prosecutrix to Solan. The prosecutrix further stated that during the month of November, 2020, she availed leave due to covid pandemic and went to Solan, to look after her sister and her infant. The prosecutrix resided with her sister and her husband (petitioner herein) at Solan till 18/2/2021 and in the interregnum, the petitioner, during the month of February, 2021, committed sexual intercourse with her. On 19/2/2021 the petitioner dropped the prosecutrix at Balika Aashram, Kalpa. When the prosecutrix missed her menses, she narrated the entire story to her sister, who, in turn made a conference call to the petitioner. In aftermath, the petitioner came to Kalpa on 4/8/2021 and at about 02:30 p.m. met the prosecutrix near a temple. Thereafter, both of them boarded a bus en route Solan, however, police intercepted them. Upon the complaint, so made by the complainant, police registered a case under the apt Ss. and the investigation ensued. The prosecutrix was medically examined and she was found pregnant. On 5/8/2021, the petitioner was arrested and medically examined. During the course of investigation, the petitioner divulged that he is an orphan and has studied upto 12th class in a Baal Aashram. The police upon the identification of the petitioner prepared the spot maps, procured the date of birth records of the prosecutrix. As per the DNA report, the DNA of the infant born to the prosecutrix completely matches with the DNA of the petitioner. As per the police, upon completion of the investigation, challan was presented in the learned Trial Court on 15/9/2021. Lastly, it is prayed that the bail application of the petitioner be dismissed, as the petitioner has committed a heinous offence and he is a nomadic, so in case, at this stage, if he is enlarged on bail, he may tamper with the prosecution evidence and may also flee from justice. It is prayed that at this stage, the bail application of the petitioner be dismissed.