MOHAMMAD SADIQ MUGHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Mohammad Sadiq Mughal has filed the present application under Sec. 439 of the Code of Criminal Procedure, for releasing him on bail, in case FIR No.34/2022, registered under Ss. 376 and 201 of the Indian Penal Code (in short "IPC") with Women Police Station Solan, District Solan, H.P.

(2.) According to the applicant, he is an innocent person and has falsely been implicated, in the above case. Elaborating his stand, he has pleaded, in his application that he is Manager in Hunger"Z Food Chain of Restaurants and had worked in different locations at Una, Shimla, Hamirpur, Kalka, Nalagarh and Palampur for the last four years and lastly joined Solan in the month of October, 2022, where he had worked only for 12 days as he had some operational issues with the owner Sunny.

(3.) On 1/11/2022, the applicant quit the job due to his marriage, for which, he had to move to his native place in Jammu and Kashmir. According to him, the allegations were levelled against him falsely by the prosecutrix as he had worked with her only for one day.