LAWS(HPH)-2017-1-54

KHEM CHAND Vs. STATE OF HIMACHAL PRADESH

Decided On January 06, 2017
KHEM CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Asi Yadav Chand of Police Station, Baddi, District Solan, Himachal Pradesh, is present alongwith Record. Report perused and taken on record.

(2.) Record reveals that in relation to FIR No.221/16, dated 26.8.2016, for offences under Sectins 376, 506 of the Indian Penal Code and Section 4 of POSCO Act, registered at Police Station, Baddi, District Solan, Himachal Pradesh, accused-petitioner Khem Chand was arrested on 26.8.2016.

(3.) It is a matter of record that petitioner is a student and pursuing his studies in Government College, Nalagarh. Challan already stands presented in Court.