MUNISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Karnail Singh, IO Police Station Dehra, District Kangra, HP, present with case record.

(2.) Learned Additional Advocate General has filed the status report, which is perused and ordered to be taken on record.

(3.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for the grant of regular bail in FIR No. 40 of 2021, dtd. 14/3/2021, registered under Ss. 363, 376, 506 and 201 22 of the Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offices Act, at Police Station Dehra, District Kangra, H.P.