SACHIN Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT bail application is filed under Section 438 of the Code of Criminal Procedure 1973 for grant of anticipatory bail in connection with FIR No. 199 of 2015 dated 25.09.2015 registered under Sections 354, 451 IPC and under Section 8 of POCSO Act 2012 in P.S. Nalagarh District Solan (H.P.)

(2.) IT is pleaded that petitioner did not commit any offence and has been falsely implicated in present case. It is pleaded that petitioner was not present at place of incident and was present at Jallandhar. It is pleaded that false FIR registered against the petitioner. It is pleaded that FIR registered against the petitioner for extraneous reasons. It is pleaded that petitioner will not tamper with prosecution witnesses in any manner and will abide by all terms and conditions of bail order. Prayer for acceptance of anticipatory bail application sought.

(3.) COURT heard learned Advocate appearing on behalf of the petitioner and learned Additional Advocate General appearing on behalf of the non -petitioner and also perused the record.