BAL KRISHAN VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the police report and the Investigating Officer, ASI Chet Ram, Police Station, State CID, Bharari, District Shimla has produced the record. Heard.

(2.) THE accused -petitioner has been arrested on 29.3.2013 in a case registered against him under Section 376 of the Indian Penal Code and Sections 66(E) and 67 of IT. Act in Police Station State CID, Bharari, district Shimla.

(3.) ON the complaint made by the Prosecutrix, the above said case came to be registered against the accused -petitioner. The record further reveals that during the course of investigation, the accused -petitioner is found to have taken similar type of obscene photographs of another girl. The investigation is now complete. Only the report of Forensic Science Laboratory in respect of the analysis of photographs, memory card, music player and hard disc drive of the computer taken in possession during the course of investigation, is left to be obtained. The challan against the accused -petitioner stands filed on 26.6.2013. The supplementary challan will be filed in due course on receipt of the report of Forensic Science Laboratory.