RAHUL THAKUR. Vs. STATE OF HIMACHAL PRADESH.

JUDGEMENT

(1.) The petitioner is an accused in a case registered against him in women Police Station, Mandi, District Mandi vide FIR No. 46 of 2019, under Section 376 of the Indian Penal Code with the allegations that he get acquaintance with the complainant, the victim of occurrence, for the last few months. They initially met with each other. Started thereafter conversation with each other and ultimately fell in love. The Whether the reporters of the local papers may be allowed to see the Judgment? yes.

(2.) The police after registration of the case has conducted the investigation. The victim was produced before learned Judicial Magistrate and her statement under Section 164 Cr.P.C. got recorded. On finding a case under Section 376 IPC allegedly made out against the accused-petitioner, he was arrested during midnight of 3rd November, 2019.

(3.) The investigation except for obtaining the report from Regional Forensic Science Laboratory, Mandi is almost complete. The accused-petitioner though is stated to be not required any further for the purpose of interrogation, however, this application has been sought to be dismissed on the grounds, inter alia, that the offence he committed is not only heinous but grievous in nature. The apprehension of the Investigating Agency is also that in the event of admitted on bail,he may tamper with the prosecution evidence and terrorize the prosecution witnesses.