HIMESH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 438 of the Code of Criminal Procedure, seeking anticipatory bail in F.I.R. No. 128/2019, dated 4.6.2019, registered at Police Station West, Distt. Shimla, H.P., under Sections 376 of the Indian Penal Code.

(2.) Asi Amender Singh, I.O. Police Station West, Shimla, H.P., was present on the last date, when the matter was heard. He had brought the police file. I have seen the status report(s) as well as the police file to the extent it was necessary for the purpose of deciding the present petition and the same stands returned to the police official. Status report was also taken on record.

(3.) The gist of the First Information Report and the investigation is as follows: