PARAS RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioners, namely Paras Ram and Sada Nand, apprehending their arrest, have approached this Court for grant of anticipatory bail in case FIR No. 61 of 2018, dated 7.4.2018, under Sections 376, 342, 323, 506 and 34 of Indian Penal Code, registered at Police Station, Theog, District Shimla, Himachal Pradesh.

(2.) Sequel to order dated 9.4.2018, ASI Ajeet Singh, police Station, Theog, District Shimla, has come present 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, suggest that on 7.4.2018 complainant submitted complaint to Dy. S.P, Theog, alleging therein that bail petitioners, named hereinabove, forcibly detained her w.e.f.12.12.2017 to 5.4.2018 at village Kandi, Tehsil Theog, District Shimla, Himachal Pradesh and during this period they sexually assaulted her against her wishes. She further alleged that on 5.4.2018, when she made an attempt to run away from the place of detention alongwith her husband, bail petitioners gave them beatings, as a consequence of which, she as well as her husband suffered grievous injuries on their person. Complainant further alleged that in the month of December, 2017 she alongwith her husband had come to Theog for daily wage work. Allegedly, complainant and her husband were working at village Kayartu in the house of Sh. Mool Raj. On 11.12.2017, husband of the complainant had gone to his native village and on 12.12.2017 when the complainant was collecting fuel wood in the nearby the jungle, bail petitioner, Paras Ram sexually assaulted her against her wishes and thereafter he forcibly took her to his house.