TEJU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre -arrest bail in FIR No. 125 of 2016 dated 01.06.2016, registered at Police Station, Sadar, Chamba, District Chamba, H.P. under Section 376 IPC.

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

(3.) As per the records, the allegation against the petitioner is that he had forcibly established physical contact with the prosecutrix on the pretext of marrying her and has now backed out. I have heard learned counsel for the parties and gone through the records of the case carefully and meticulously.