ANKIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short 'Cr.PC'), seeking regular bail in case FIR No. 7 of 2022 dtd. 27/1/2022, registered under Sec. 376(2)(n) of Indian Penal Code (in short 'IPC') and Ss. 4 and 6 of Protection of Children from Sexual Offences Act (in short 'POCSO Act') in Women Police Station Mandi, District Mandi H.P.

(2.) Status report stands filed and record was also made available.

(3.) Prosecution case, as per status report, is that on 27/1/2022 Smt. Sarla Supervisor Women and Child Development Department, Ms. Jyoti Sharma District Child Development Protection Unit Mandi, Smt. Savita Devi and Mr. Rohit team members of Child Helpline Mandi approached the Women Police Station along with victim with submissions that they received an information through Helpline Mobile 1098 that in village Pandhiyu child marriage had been solemnized and on verification on spot, it was found that victim, a minor child, had been subjected to an offence under POCSO Act who was having one month pregnancy. Upon this, statement of victim under Sec. 154 Cr.PC was recorded.