RAVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these petitions have been heard and are being decided together by a common order as both the petitions arise from the same FIR and involve common question of facts and law.

(2.) Petitioners are accused in case FIR No. 244 of 2022, dtd. 11/11/2022, under Ss. 376-D of IPC and Sec. 4 and 8 of POCSO Act, registered at Police Station Poanta Sahib, District Sirmour, H.P.

(3.) Petitioners have prayed for grant of bail in the above noted cases, on the grounds that they are innocent and have been falsely implicated. Despite completion of investigation, nothing incriminating has been found against them. The unexplained delay in lodging of FIR prima face points towards the falsity to contents contained therein. Petitioner in Cr.MP(M) No. 2700 of 2022, is permanent resident of Village Pashmi and P.O. Shillai, Tehsil Shillai, District Sirmour, H.P. and petitioner in Cr.MP(M) No. 2701 of 2022 is permanent resident of Village Behdewala, Tehsil Poanta Sahib, District Sirmour, H.P.