IQBAL Vs. STATE OF H.P.

JUDGEMENT

(1.) PRESENT petition is filed under Section 439 of the Code of Criminal Procedure 1973 for grant bail in connection with FIR No. 49 of 2014 dated 27.10.2014 registered under Sections 363, 366, 376 IPC and under Section 4 of Protection of Children from Sexual Offences Act 2012 at Police Station Zhakari District Shimla HP.

(2.) IT is pleaded that allegations against the petitioner are that petitioner had kidnapped the prosecutrix and thereafter forced the prosecutrix for marriage. It is pleaded that allegations against the petitioner are false and petitioner is innocent. It is pleaded that petitioner will not tamper with the prosecution evidence. It is pleaded that the age of the petitioner is 20 years. Prayer for acceptance of bail petition filed under Section 439 Cr.P.C sought.

(3.) FOLLOWING points arise for determination in the present bail petition: