JAGPAL TOMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application, under section 438 of the Code of Criminal Procedure, 1973 is maintained by the petitioner, for grant of pre-arrest bail, in case F.I.R. No. 20 of 2018, dated 08.05.2018, under Section 354-A of the Indian Penal Code and Section 4(1) of Protection of Children from Sexual Offences, registered at Police Station Dadahu, District Sirmaur, H.P.

(2.) As per the petitioner, he is innocent and has been falsely implicated in the present case. Further he is joining and cooperating with the investigation and not in a position to flee from justice.

(3.) Police report stands filed. The allegations against the petitioner as per the prosecution case are that on 04.05.2018, the petitioner, who is a teacher in the Government Girls Senior Secondary School, Koti-Dhiman, sexually assaulted the daughter of the complainant in the school. Accordingly, F.I.R. No. 20 of 2018, dated 08.05.2018, under Section 354-A of the Indian Penal Code and Section 4(1) of Protection of Children from Sexual Offences, came to be registered against the petitioner.