ARJUN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for grant of bail in case FIR No. 03 of 2023, dtd. 3/1/2023, under Ss. 363, 376, 376(2) of IPC and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') registered at Police Station, Reckong-Peo, District Kinnaur, H.P.

(2.) The case was registered on the complaint of the mother of child victim alleging inter alia that on 3/1/2023 the complainant had visited Reckong-Peo in the company of her daughter aged 17 years. At about 4.30 p.m. the daughter of complainant got missing, she had left the company of complainant without disclosing anything. It was further reported that the complainant was under suspicion that some boy had enticed away her daughter.

(3.) During investigation, the child victim was recovered. Her statement was recorded under Sec. 164 Cr.P.C. It was also found that the child victim was carrying a pregnancy of more than 21 weeks as on 7/1/2023. It was also found that on previous occasion also, the child victim had joined the company of petitioner and at that time also, a case was registered vide FIR No. 32 of 2022, dtd. 22/7/2022 under Ss. 363, 323, 506 IPC against the petitioner.