ANIL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, filed under Section 397/ 401 of the Code of Criminal Procedure, petitioner Anil Sharma lays challenge to the order dated 9.12.2016, passed by Additional Sessions Judge-II Kangra at Dharamshala, Circuit Court, Dehra, District Kangra, H.P., in S.C. No.9- G/VII/2016, titled as State vs. Anil Sharma, whereby he stands charged to face trial for having committed offences punishable under the provisions of Sections 376, 354, 354-A and 354-B of the Indian Penal Code.

(2.) Brief facts leading to the passing of the impugned order are as under:-

(3.) On the basis of a complaint lodged with the SHO of the concerned Police Station, FIR No.107/15 dated 22.8.2015, was registered, under the provisions of Sections 354-A and 376(C) (D) of the Indian Penal Code.