RAHUL HUDDONE Vs. STATE OF H.P.

JUDGEMENT

(1.) This order will dispose of Cr.MMO No. 112 of 2022 and Cr.MMO No. 113 of 2022 as these involve identical question of facts and law.

(2.) Petitioner herein was an accused in two separate complaints filed against him by complainants namely Jagdish and Aruna. The complaint filed by Shri Jagdish against the petitioner was numbered as 8-3 of 2016 in the Court of Additional Chief Judicial Magistrate, Rampur Bushahr and complaint filed by complainant Ms. Aruna was numbered 9-3 of 2016 in the same Court.

(3.) Petitioner was declared as proclaimed offender in both the complaints. Petitioner, however, approached this Court and he was allowed to furnish bail bonds before the learned trial Court. In compliance to order passed by this Court, learned trial Court accepted the bail bonds furnished by the petitioner. However, directions were issued to SHO Police Station Rampur Bushahr to register separate case under Sec. 174-A of the IPC against the petitioner. In above background, FIR Nos. 229 of 2021 and 230 of 2021 came to be registered at Police Station Rampur Bushahr, District Shimla, H.P., on 15/12/2021.