NEM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ajay Mohan Goel, J . 1. By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 13/2021, dtd. 23/2/2021, registered under Ss. 363, 366, 376 and 120- B of the Indian Penal Code and Ss. 6 and 17 of the Protection of Children from Sexual Offences Act at Women Police Station Baddi, District Solan, H.P.

(2.) Status report filed, which is perused and ordered to be taken on record.

(3.) Learned counsel for the petitioner has submitted that the only allegation against the petitioner is that he facilitated the travel of minor victim in a bus from Baddi to the State of Uttar Pradesh alongwith a minor boy. Learned counsel has further submitted that the Hon'ble Co-ordinate Bench of this Court in Cr. MP(M) No. 470 of 2023, titled as Amit Kumar Vs. State of H.P. has been pleased to release two other co-accused in the same FIR on bail and accordingly, she submitted that it will be in the interest of justice in case the present petitioner is also ordered to be released on bail, on same terms and conditions, as stand imposed upon the other accused.