MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 124/2022, dtd. 27/8/2022, under Sec. 354, 354-A of the Indian Penal Code (for short 'IPC') and Sec. 10 of Protection of Children from Sexual Offences Act (for short 'POCSO Act') and Sec. 3(1) (w), 3(2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Jawali, District Kangra, H.P.

(2.) Petitioner has approached this Court for grant of bail under Sec. 439 of the Code of Criminal Procedure. Since, the provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, have also been incorporated in the FIR, petitioner had surrendered before this Court on 30/8/2022 and he was released on interim bail. Thereafter, the petitioner has joined the investigation.

(3.) Petitioner is posted as Principal Government Senior Secondary School Paloura, Tehsil Jawali, District Kangra, H.P. One of the students of the School complained against the petitioner that he had indulged in indecent activities with that students. On such allegation, the mother of the student lodged the complaint with police, which culminated in registration of FIR No. 124 of 2022, under Sec. 354, 354-A of the IPC and Sec. 10 of POCSO Act and Sec. 3(1) (w), 3(2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Jawali, District Kangra, H.P.