VIKAS THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought pre -arrest bail in FIR No. 240 of 2014 registered at Police Station Baddi, District Solan on 18.10.2014 under Sections 376 and 417 IPC. Case of the petitioner is that he has been unnecessarily roped in the aforesaid case, which has been registered at the instance of the complainant on false allegations. The petitioner has nothing to do with the case and has not committed any offence, much less the offence, for which he has been booked.

(2.) HAVING put to notice, respondent has produced the records of investigation and has also filed the status report.

(3.) I have heard the learned counsel for the parties and gone through the records.