BHISHAM DEV Vs. STATE OF H.P.

JUDGEMENT

(1.) FIR No. 52 of 2022, dtd. 10/6/2022, was registered against the petitioner under Ss. 376, 506 of Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 at Police Station BSL Colony Sunder Nagar, District Mandi, H.P. Petitioner seeks regular bail in this FIR.

(2.) The respondent has filed the status report and also produced the record.

(3.) Learned Additional Advocate General on the basis of instructions imparted to him by ASI Ajay Kumar, submitted that the prosecution is now left with the examination of investigating officer and the SHO, who presented the challan in the case.