PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, ASI Ram Gopal of Police Station, Chopal, District Shimla, has produced the record.

(2.) HEARD .

(3.) INVESTIGATION has been conducted in this case and the accused -petitioner has also been interrogated. His version seems to be that there was a fair in village Jodna and he had given sweets to the complainant for being distributed amongst the children of the school and the staff. On inquiry he made later on, it transpired that she did not serve the sweets to the children in the school. In view of the position, so emerges on record, nothing can be said at this stage qua the manner in which the occurrence, as per the version of the complainant, has taken place. The accused petitioner is a local resident of village Jodna, Tehsil Chopal, District Shimla. Therefore, there is no apprehension of his fleeing away from justice. The investigation in the case is in progress. The accused -petitioner is willing to join interrogation as and when required to do so. Even this Court is also satisfied qua his availability for the purpose of further interrogation, if required by the police.