JITENDER KUMAR @ JASSU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail petition has been filed under Sec. 483 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (BNSS) for grant of regular bail, arising out of FIR No.21/2024 dtd. 9/2/2024, registered at Police Station, Balh, District Mandi, Himachal Pradesh, for an offence punishable under Ss. 363, 376 of the Indian Penal Code, 1860 and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

(2.) Notice of the present bail petition was served upon the minor victim through her natural guardian, in terms of order dtd. 17/10/2025. However, being aware of the pendency of the present petition, they have chosen not to appear.

(3.) Fresh status report stands filed. The same is taken on record. Copy whereof has been supplied to learned counsel for the petitioner.