ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record the status report and Investigating Officer, ASI Mohan Singh of Police Station, Sadar, Solan has produced the record.

(2.) Heard.

(3.) Petitioner is an accused in FIR No.5 of 2014 registered under Sections 363, 376, 511, 506 and 342 of Indian Penal Code (hereinafter referred to as "the Code" in short) read with Section 18 of the Protection of Children from Sexual Offences Act, 2012 in Police Station Sadar, Solan, District Solan.