KAPIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is accused in FIR No.6/2023, dtd. 11/2/2023, registered under Sec. 376 of the Indian Penal Code (IPC) at Women Police Station Una, District Una, H.P. He was arrested on 11/13/2/2023 and by means of the present petition moved under Sec. 439 of the Code of Criminal Procedure (Cr.PC), seeks his enlargement on regular bail.

(2.) From the status report and the record produced by the respondent, the prosecution case as it comes out is that:-

(3.) Learned Senior Counsel for the petitioner submitted that the petitioner has been falsely implicated by the prosecutrix. There was a civil dispute between the prosecutrix and petitioner's real Uncle-owner of the premises, where the victim alongwith her family members had been residing as a tenant. Petitioner's Uncle wanted the prosecutrix and her family to vacate the premises, which was objected to by the prosecutrix and her family members.