NIRMAL SHAH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought regular bail in case FIR No. 164 of 2014 registered against him at Police Station Nalagarh on 6.8.2014, under sections 354, 376 and 506 IPC.

(2.) PURSUANT to notice issued by this court, the respondent has produced the records of investigation and has filed the status report.

(3.) THE offence of rape is one of the most serious offences and there can be nothing more horrendous and despicable crime against a woman because rape not only causes physical injury but more indelibly leaves a scar on the most cherished possession of a woman which is her dignity, chastity, honour and reputation.