DEV SWAROOP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Dev Swaroop has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for releasing him on bail, during the pendency of trial, in case FIR No. 42 of 2021, dtd. 24/6/2021, registered with Police Station Pachhad, District Sirmaur, H.P. under Ss. 376 and 506 of the Indian Penal Code (hereinafter referred to as the 'IPC'), Sec. 4 of the Prevention of Children from Sexual Offences Act (hereinafter referred to as the 'POCSO Act') and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as the 'SC&ST Act').

(2.) According to the applicant, he has been arrested, in connection with the above-mentioned FIR. He has termed the entire story of the prosecution as concocted and pleaded that he has falsely been implicated, in this case.

(3.) Applicant has stated that he is an innocent person and a law abiding citizen and has nothing to do with the offences, for which, he has been arrested by the police, in this case.