REGENT COMPUTRONICS PVT. LTD.

GIAN CHAND Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has sought pre -arrest bail in case FIR No. 12 of 2016 dated 24.2.2016, registered at Police Station, Sunni, District Shimla, under Ss. 452, 354 and 506 IPC.

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

(3.) It appears that the complainant in this case is aged about 70 years and has lodged the FIR on the ground that the petitioner taking advantage of the fact that the complainant was residing all alone, came at night and caught hold of her and tore her clothes. On this, complainant raised hue and cry which attracted the attention of the neighbours, who immediately came there and on seeing them, petitioner fled away from the spot.

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GIAN CHAND Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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