ANJNA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These petitions, involving identical facts and common circumstances are being decided with the common order.

(2.) Petitioners, have approached this Court, under Sec. 438 of Code of Criminal Procedure (Cr.P.C), seeking anticipatory bail in case FIR No. 44 of 2022, dtd. 26/3/2022, registered at Police Station Nagrota Bagwan, District Kangra under Ss. 376,120B IPC & Sec. 6 of Protection of Children from Sexual Offences Act, 2012 (POCSO) and Sec. 9 and 11 of Prohibition of the Child Marriage Act 2006.

(3.) Status report stands filed. Record has also been produced.