SAHIL THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of bail under Section 439 Cr.P.C. in case FIR No. 27 of 2015 dated 29.4.2015 registered at Police Station, Rohru, District Shimla under Sections 363, 366A, 376 IPC and Section 4 of POCSO Act.

(2.) RESPONDENT -State have produced the record and have also filed the status report.

(3.) THE prosecutrix till 2.5.2015 made no grievance but later on claimed that she had not only been kidnapped but had been offered a drink which had been laced with some drug, as a result whereof, she was remained unconscious and the petitioner took advantage of this fact and forcibly established physical contact with her.