VISHAL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for grant of bail in respect of FIR No. 05/2024 dtd. 5/1/2024 registered under Ss. 376, 201, 34 of IPC and 4 of POCSO Act at Police Station Shahpur, District Kangra (HP)

(2.) Brief facts necessary for adjudication of the instant petition are that the victim in the case at hand was born on 12/6/2006. The date of incident in the case is in the first week of January, 2024. On the date of occurrence, the victim was aged about 17 years and 06 months. The petitioner in the case at hand is stated to have been engaged to the victim on 3/1/2024.

(3.) FIR in the case at hand was registered on 5/1/2024. The same was registered at the behest of the brother-in-law of the victim. A perusal of the FIR clearly reflects that from 4/9/2023 till 1/1/2024, the victim had stayed with the complainant and his wife. According to the complainant, the victim had been called by him and his wife to help them in their daily life, as the wife of the complainant was expecting (pregnant).