VIKRAM Vs. STATE OF H.P

JUDGEMENT

(1.) By way of this application filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 199/2013, dtd. 17/9/2013, registered under Ss. 363, 366, 376, 342 and 506 of the Indian Penal Code, Sec. 4 of POCSO Act and Sec. 3(xi) of the SC and ST Act at Police Station Sadar, District Solan, H.P.

(2.) It is submitted in the petition that after registration of FIR, the petitioner was arrested on 18/9/2013. From 19/9/2013, he remained on Police remand for five days and since 23/9/2013, he is in judicial custody. It is further submitted in the petition that trial on the basis of FIR so lodged, is at the verge of completion, as the statements of prosecution witnesses as well as defence witnesses stand recorded.

(3.) On the other hand, learned Deputy Advocate General has submitted that though it is a matter of record that the statements of the prosecution witnesses as well as defence witnesses stand recorded and the case is now to be heard on merit by the learned trial Court, however, taking into consideration the gravity of the offences, which are alleged to have been committed by the petitioner, the present petition be dismissed.