JAGDISH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all the above captioned bail petitions arise out of same FIR, same are being taken up together, for disposal by way of this common judgment.

(2.) Bail petitioners, named hereinabove, by way of instant bail petitions filed under Section 439 of the Code of Criminal Procedure, have prayed for grant of regular bail in case FIR No.103 of 2017, dated 26.09.2017, under Sections 354A and 376C(3) of IPC and Sections 6 and 10 of the Protection of Children from Sexual Offences Act, registered at Police Station, Tissa, District Chamba, Himachal Pradesh.

(3.) Sequel to order dated 12.06.2018, ASI Hem Raj, has come present alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status report, prepared on the basis of the investigation carried out by the investigating agency. Record perused and returned.