RAMAN KAUSHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Sohan Lal 1/C PP Sarswati Nagar P.S. Jubbal, District Shimla, HP is present alongwith record.

(2.) Undisputedly, petitioner has joined the investigation; fully cooperated and no further recovery is required to be effected from the petitioner. Also, it is not in dispute that petitioner is a permanent resident of the State of Himachal Pradesh and there is no possibility of the petitioner absconding or influencing the witnesses and interfering with the course of investigation. No doubt, allegations made by the prosecutrix are serious but considering over all attending facts and circumstances, more so, that both the petitioner and the prosecutrix are adult; were having relationship continuous in nature over a period of time and were frequent each other continuously over a period of time, and perhaps resultant dispute having arisen over a particular issue leading to the filing of the complaint, this Court is of the considered view that the petitioner has made out a case for grant of interim bail.

(3.) On 12.9.2018, this Court passed an interim order directing the petitioner to be released on interim bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.