IRFAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Irfan has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), seeking, his release on bail, during the pendency of trial, in case FIR No. 33 of 2023, dtd. 19/11/2023, registered with Women Police Station Dharamshala, under Ss. 376, 354 and 506 of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 6 and 12 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act').

(2.) According to the applicant, he is permanent resident of Village and Post Office Ajnala, Tehsil and District Amritsar, Punjab and is pursuing his studies.

(3.) It is the case of the applicant that the mother of the child victim, made a complaint to the Superintendent of Police, Kangra, on 17/11/2023, in which, the mother of the child victim has alleged, that her daughter, aged about sixteen years, is being blackmailed and threatened by the accused (applicant), who is a Muslim boy by religion, and had also allured the child victim to have a love relationship. As per the further allegations, the accused (applicant) is stated to be working with his father as a private contractor and at the relevant time, they were constructing a school building at Shahpur.