(1.) By way of this petition filed under Sec. 439 of the Criminal Procedure Code, the petitioner has prayed for grant of regular bail, in FIR No.279 of 2021, dtd. 8/9/2021, registered under Ss. 354-C and 376 of the Indian Penal Code, (hereinafter to be referred as 'IPC' for short) and Sec. 67C of IT Act and Sec. 6, 10 and 14 of the POCSO Act, at Police Station Nalagarh, District Solan, H.P.
(2.) A perusal of the record reveals that the FIR in the case was lodged on 8/9/2021, whereas the petitioner is in custody since 9th of January, 2022. The main reason on account of which the petitioner has prayed for his release on bail is his medical condition.
(3.) When the matter was listed before the Court on 15/5/2024, the following order was passed:-