VISHAL CHAUDHARY Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners who are present in person have surrendered before this Court.

(2.) THE petitioners have sought bail under section 439 of the Code of Criminal Procedure with regard to FIR No 27 of 2006 registered with Police Station, Nurpur on 14.1.2006 against the petitioners under Section 376(2)(f) IPC and Section 3(1)(xii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) AT about 1 P.M., one Beer Singh alias Beeru son of Harbans Lal told her that he would marry her. Thereafter he made her sit in a Maruti van and took her to Nagni Mata Temple.