MANGAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of bail in case FIR No. 15 of 2023 dtd. 30/4/2023, under Ss. 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (for short, 'the Act'), registered at Women Police Station, Solan, District Solan, H.P.

(2.) The male child victim in the instant case is about ten years of age. It is alleged against the petitioner that on 30/4/2023, at about 8.40 p.m., he committed sexual assault on the child victim and also sexually harassed him. The petitioner is alleged to have inserted his hand in the trouser of child victim and also to have uttered indecent words to him. The matter was reported to the police by the father of child victim on the same night and the petitioner was arrested. He is in custody since 30/4/2023.

(3.) It is contended on behalf of the petitioner that he is innocent and has been implicated in a false case. It is alleged that the petitioner has been victim of vengeance by person having inimical relation towards him. It is further submitted that the persons having enmity with petitioner have been named as alleged eye witnesses.