JAI PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Jai Prakash 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. 69 of 2023, dtd. 13/4/2023, registered with Police Station Baijnath, District Kangra, H.P., under Ss. 363, 376, 120B of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act').

(2.) According to the applicant, he is an innocent person and has falsely been implicated, in this case.

(3.) It is the further case of the applicant that the investigation, in the present case, is complete. According to him, he and the child victim were having love relationship and were living together, after solemnizing marriage. However, the said marriage was not acceptable to the mother of the child victim, as such, she, according to the applicant, has concocted the story.