AKSHAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in FIR No. 374 of 2017 dated 30.12.2017, under Sections 363, 376, 506 IPC and Section 4 of the Protection of Children from Sexual Offences (POCSO) Act, registered at Police Station, Sadar, District Mandi, H.P.

(2.) The respondent has filed the status report and has also perused the records of the investigation.

(3.) I have heard learned counsel for the parties and have also gone through the records of the case carefully.