JASBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to release the petitioner on bail in case FIR No. 116 of 2021, dtd. 17/9/2021, under Ss. 363, 376 of the IPC and Ss. 4 and 6 of the POCSO Act registered at Police Station Puruwala. In alternative, it is prayed that the petitioner be released on interim bail for limited period in order to enable the petitioner to attend the marriage of his real brother named Sanjay which is going to be solemnized on 12/5/2023.

(2.) On 3/5/2023, the respondent was directed to place on record status report and also to verify the averment with respect to the marriage of brother of the petitioner. In response, the status report has been filed and it is verified that the real brother of the petitioner named Sanjay Kumar is getting married on 12/5/2023.

(3.) The petitioner is in custody since 11/10/2021. The trial against him is still continuing.