KULDEEP CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant application filed under Section 439 CrPC, prayer has been made for grant of bail in case FIR No. 127/17 dated 20.5.217 under Sections 376, 511, 354 and 323 IPC, registered with Police Station, Nagrota Bagwan, District Kangra, Himachal Pradesh.

(2.) Sequel to order dated 18.7.2017, ASI Leela Dhar, PS Nagrota Bagwan, District Kangra, HP, has come present with the record. Mr. M.L. Chauhan, learned Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the investigating agency.

(3.) Perusal of record/ status report suggests that aforesaid FIR came to be registered against the bail petitioner, under Sections 376, 511, 354 and 323 IPC, at the behest of the complainant, who alleged that the bail petitioner, who otherwise is Whether the reporters of the local papers may be allowed to see the judgment related to the complainant, made an attempt to kill and sexually assault her on 20.5.2017 at 9.15 AM. Bail Petitioner, is in custody since 20.5.2017 i.e. for the last more than three months.