RAVI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in FIR No. 263 of 2015 dated 29.10.2015, registered at Police Station, Kullu, District Kullu, H.P. under Sections 363, 366 -A, 376, 120 -B IPC and Sections 4 and 17 of POCSO, Act.

(2.) The respondents have produced the records of investigation and have also filed the status report.

(3.) It is evident from the records of the investigation that on 21.10.2015 the victim alongwith another girl was going to school at about 9.30 a.m. a white coloured vehicle was parked along the road side in between village Kalang and Dukhri. The occupants of the car were one Chappe Ram and Gunni Devi both residents of District Kullu alongwith one Joginder Singh resident of District Kangra, petitioner and other two co -accused. It was reported that these two girls were forcibly made to sit in the vehicle and when they began to scream their mouths were gagged and when the vehicle reached Bhunter, Sarla co -accused de -boarded there and girls were then taken to Chintpurni, where they were made to stay. Thereafter, on 24.10.2015 these girls were taken to Jawalaji and victim was got married to one Mohinder, whereas the other girl was got married to one Ravi in Jawalaji temple. It is thereafter alleged that after solemnization of marriage, both the girls were raped and being minors the provisions of Sections 4 and 17 of POCSO Act were added.