SATISH Vs. STATE OF H.P.

JUDGEMENT

(1.) Bail-petitioner come up before this Court seeking regular bail under Sec. 439 of the Code of Criminal Procedure in FIR No. 06/2024 dtd. 18/1/2024 registered under Ss. 376 and 506 of IPC registered with police of Police Station Ram Sehar, District Solan, H.P.

(2.) I have heard learned counsel for the parties and have gone through the status report and record.

(3.) Brief facts giving rise to the case at hand are that on 18/1/2024, FIR was registered with respect to an incident which occurred on 7/12/2023. The case in a nutshell against the bail petitioner is that, the prosecutrix, in the case at hand, was forcibly taken in the car of the bail petitioner on 7/12/2023 at about 10:00 p.m. in the night and thereafter rape was committed on the prosecutrix.