KARAN KALYAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail in connection with case FIR No. 56 of 2014 dated 19.5.2014 registered under Sections 354(D) of the Indian Penal Code and Section 12 of Protection of Children from Sexual Offences Act 2012 at Police Station Sadar Nahan District Sirmour Himachal Pradesh.

(2.) IT is pleaded that applicant is labourer and is a law abiding citizen. It is pleaded that prosecutrix used to like the applicant and many times proposed her love to the applicant. It is further pleaded that applicant resisted advances made by the prosecutrix. It is further pleaded that action of prosecutrix was not approved by the parents of the applicant. It is further pleaded that the parents of the prosecutrix did not keep their daughter under control which made the parents of the applicant furious and thereafter parents of prosecutrix lodged a false complaint against the applicant. It is further pleaded that applicant is innocent and he did not commit any offence and has been falsely implicated in present case. It is further pleaded that applicant will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case. It is further pleaded that nothing is to be recovered from applicant. It is further pleaded that applicant will abide by all the conditions of the Court. Prayer for acceptance of bail application filed under Section 439 of the Code of Criminal Procedure 1973 sought.

(3.) FOLLOWING points arise for determination in the present bail application: