PRAVEEN KUMAR GAUTAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Ram Pal and ASI Ranbir Singh, Investigating officers, Police Station Sadar, District Shimla, H.P., are present alongwith record.

(2.) FIR No.144/18, dated 17th July, 2018, was registered at Police Station, Sadar, Shimla, under Sections 376 506 of Indian Penal Code. The said FIR came to be lodged on the statement of the prosecutrix, alleging that she had accompanied the petitioner Praveen Kumar Gautam from village Siwah (Haryana) to Shimla in a vehicle. At Shimla, she was made to spend the night in a hotel. During the night, accused forcibly entered her room and sexually assaulted her. In the morning of 17th July, 2018, she informed the police on telephone which led to the recording of her statement and consequently registration of the FIR.

(3.) It is a matter of record that same day, i.e. 17th July, 2018, at about 7.30 PM, accused was arrested by the police, since when he is behind the bars.