RANGILA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in FIR No. 148 of 2018, dated 25.6.2018, registered at Police Station, Sarkaghat, District Mandi, H.P. under Sections 376, 506 IPC, coupled with Section 6 of the Prevention of Children from Sexual Offences Act and section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989.

(2.) The specific case of the petitioner is that he has been falsely implicated and in fact is incapable of committing the offence as he is disabled and handicap by 75% disability/locomotor impairment. It was in this background that this Court had been awaiting the report of the FSL.

(3.) Today, the report of FSL has been produced before this Court and perusal of the same prima-facie shows that the allegations as levelled against the petitioner, for the time being, remain unsubstantiated. However, it is clarified that this is only a prima-facie opinion and shall have no bearing on the trial of the case.