LAWS(HPH)-2022-5-10

GARG Vs. STATE OF HIMACHAL PRADESH

Decided On May 26, 2022
Garg Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) ASI Sita Devi, IO Women Police Station, Solan, District Solan, 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. 10 of 2022, dtd. 10/5/2022, registered at Women Police Station Solan, District Solan, H.P. under Ss. 376 and 506 of the Indian Penal Code.