KESHAV RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Status report stands filed. Copy whereof has been supplied to the learned counsel for the petitioner.

(2.) Heard learned counsel for the parties.

(3.) The present petition has been filed for grant of bail, in FIR No. 10/2024, dtd. 26/2/2024 under Sec. 376 of IPC read with Sec. 4 of POCSO Act, registered at Police Station Sunni, District Shimla, HP.