NOOP RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant-Noop Ram @ Shakti has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing him on bail, during the pendency of trial, in case FIR No. 34 of 2023, dtd. 18/5/2023, registered with Police Station Sainj, District Kullu, H.P., under Sec. 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act")

(2.) According to the applicant, he is an innocent person and has falsely been implicated. According to him, he is a married person and has been blessed with a child. According to him, the allegations levelled against him are false and he has no criminal history.

(3.) The applicant has also asserted that he is having deep roots in the society and ready to abide by the conditions to be imposed by this Court, in case, ordered to be released on bail.