TAKDIR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of the Code of Criminal Procedure (for short Cr.P.C.) for enlarging him on bail in case FIR No.43 of 2022, dtd. 19/2/2022, registered in Police Station Paonta Sahib, District Sirmaur, Himachal Pradesh, under Ss. 363, 366, 376, 506 read with Sec. 34 of the Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offences Act.

(2.) Status report stands filed. Record was also made available. Petitioner has also placed certain documents on record.

(3.) Facts, emerging from the material placed before me, are that on 17/2/2022, complainant Sharda Devi (sister of victim), submitted an application to Station House Officer, Police Station Paonta Sahib, District Sirmour, Himachal Pradesh, stating therein that since last six months she was residing with her husband in a rented accommodation at Badripur and was serving in Jaymurti Company Gondpur. For looking after her child, she was keeping her 18 years old younger sister (victim) with her. On 15/2/2022, when she came back from duty, at 3 p.m., victim was not found at home and despite enquiry and searching for her in the relation and nearby areas she was not traceable and, therefore, prayer was made to trace her.