DINESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HC Jaswant Singh No. 93, IO Police Station Sadar, Bilaspur, H.P. present with case record.

(2.) Status report has been filed, 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 grant of regular bail in FIR No. 39 of 2021, dtd. 24/2/2021, registered at Police Station Sadar Bilaspur, District Bilaspur, H.P. under Ss. 363, 376 and 506 of the Indian Penal Code and Ss. 4 and 6 of the POCSO Act.