LAWS(HPH)-2019-3-134

MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

Decided On March 07, 2019
MOHAN LAL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) This petition has been filed seeking regular bail in case FIR No. 74 of 2018 dtd. 20/12/2018 under Sec. 376 IPC registered at Police Station Shillai, District Sirmaur H.P.

(2.) The petitioner has been arrested on 23/12/2018 and after remaining in police custody, he is in judicial custody.

(3.) I have gone through the status report filed and record produced by the respondent/State and I have also heard learned counsel for the parties.