RAJAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) No. 494 of 2013-D and Cr.MP(M) No.495 of 2013-D filed by Rajan Kumar and Whether the reporters of the local papers may be allowed to see the Judgment? Yes Smt. Sunita Devi respectively under Section 438 Cr.P.C. for releasing them on bail in FIR No. 43 of 2013 dated 4.5.2013, registered at Police Station, Rajgarh, District Sirmaur, H.P. under Sections 363, 366-A, 376, 120-B IPC and Section 12 of the Protection of Children from Sexual Offences Act, 2012.

(2.) IT has been stated that petitioner is married having two daughters. Jagdev Singh elder brother of the petitioner is living separately with his mother. The families of Jagdev Singh and petitioner are separate in mess and shelter. Jagdev Singh is working as driver. Rajgarh police visited the house of Jagdev Singh and took him alongwith a lady who claimed to be the wife of Jagdev Singh. The petitioner is not aware about the marriage of Jagdev Singh with that lady.

(3.) THE petitioner Smt. Sunita Devi is the wife of Rajan Kumar in Cr.MP(M) No.494 of 2013. She has moved the application with almost same averments as made by the petitioner in Cr.MP(M) No.494 of 2013-D.