MAREED KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dtd. 13/8/2024, whereby the bail petitioner was ordered to be enlarged on interim bail in case FIR No.135 of 2024, dtd. 9/8/2024, registered at Police Station Jawali, District Kangra, Himachal Pradesh, under Ss. 126(2), 78(1), 79 and 351(2) of Bharatiya Nyaya Sanhita, 2023 and Sec. 12 of the Protection of Children from Sexual Offence Act ( in short "the Act"), respondent-State has filed the status report and SI Kuldeep Chand has come present with record. Record perused and returned.

(2.) Close scrutiny of record/status report reveals that on 9/8/2024, complainant named DEF lodged a complaint at Police Station Jawali, District Kangra, Himachal Pradesh, alleging therein that his minor daughter i.e. victim-prosecutrix (name withheld), who is 15 years old and studying in +1 in a Government School, is being stalked, harassed and mentally tortured by the bail petitioner, who is a married person.

(3.) Vide order dtd. 13/8/2024, this Court granted anticipatory bail to the petitioner subject to his joining investigation as and when called by the investigating agency. Since petitioner has already joined the investigation and nothing remains to be recovered from him, prayer has been made to make the order dtd. 13/8/2024 absolute.