GHANSHYAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Ghanshyam, who is behind the bars since 16.3.2018, has approached this Court for grant of regular bail in case FIR No. 18 of 2018, dated 16.3.2018, under Sections 363, 366, 354, 354-D of Indian Penal Code and Section 12 of POCSO Act, registered at Police Station, Janjehli, District Mandi, Himachal Pradesh.

(2.) Sequel to order dated 9.4.2018, ASI Mohan Joshi, police Station, Janjehli, District Mandi, has come present in Court alongwith the record of the case. Record perused and returned.

(3.) 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, perusal whereof, suggests that on 16.2018 complainant, who is 17 years old girl, alleged that on 12.2018 bail petitioner forcibly stopped her way and asked for her mobile number. Since, the complainant refused to give her mobile number, bail petitioner allegedly manhandled her. Having heard the cries of the complainant, her father and grandfather came to the spot, whereafter bail petitioner on their persuasion left the spot.