MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in FIR No. 154 of 2015 registered at Police Station, Boileauganj, District Shimla under Sections 323, 354 and 354A IPC.

(2.) The respondents have placed on record the status report and have also made available the records of the investigation.

(3.) A perusal of the record goes to show that the complainant is a student of JBT Ist Year, Shamlaghat. On 22.6.2015 she alongwith her roommate and another classmate boarded the HRTC bus. The petitioner who is also a student of the same college also boarded the bus and because of the bus being overcrowded stood close to the complainant.