SACHIN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Sachin, who is behind bars since 7.8.2019, has approached this Court in the instant proceedings filed under Section 439 of Cr.PC, praying therein for grant of regular bail in connection with FIR No. 66/19, dated 03.8.2019, under Sections 363, 366, 376 and 120-B of IPC and Section 4 of the POCSO Act, registered at P.S. Janjehali, District Shimla, H.P.

(2.) In terms of order dated 29.8.2019, ASI Mohan Joshi, has come present alongwith records. Mr. Sanjeev Sood, learned Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Record/status report made available to this Court reveals that on 3.8.2019, complainant Roshan Lal, lodged a complaint at PS Janjehali, District Mandi, H.P., alleging therein that his minor daughter (name withheld), who is 16 years' old, has left the house without informing them. He further alleged in the complaint that on 3.8.2019, his wife received a telephonic call from one boy, who informed them that he has solemnized marriage with their daughter i.e. victim-prosecutrix.