DEVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks his enlargement on regular bail in FIR No.17/2021, dtd. 3/3/2021, registered under Ss. 452, 342, 323, 376 and 504 of the Indian Penal Code (IPC) at Police Station Gohar, District Mandi, H.P.

(2.) Heard learned counsel on both sides and also considered the case file as well as the record produced by the respondent.

(3.) Sequence of Events:-