HEM KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Cr.P.C., seeking regular bail in case FIR No. 98 of 2022, dtd. 10/6/2022, registered in Police Station Dharampur, District Solan, H.P. under Ss. 354-A, 354, 376(3), 376(2)F of the Indian Penal Code (for short 'IPC') and Ss. 6 and 10 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

(2.) Status Report stands filed. Record was also made available.

(3.) Petitioner has also placed a certificate on record, whereby he has been given State Level Teachers Award-2020 for doing extra-ordinary work for characteristic, physical and cultural development of students. A Pen Drive has also been placed on record, allegedly having conversation of someone on behalf of complainant with relative of the petitioner making offer for amicable settlement.