RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, a prayer has been made for release of the petitioner on bail in case F.I.R. No.73/2018, Whether reporters of the local papers may be allowed to see the judgment dated 27.08.2018, registered against him at Police Station Gohar, District Mandi, H.P., under Sections 377, 506, 466, 474, 201, 120B of the Indian Penal Code (hereinafter referred to 'IPC' for short) and Sections 6, 21 of the Protection of Children from Sexual Offences (hereinafter referred to 'POCSO' for short) Act.

(2.) Earlier also, petitioner had approached this Court for releasing him on bail in Cr.MP(M) No.1728 of 2018 and the same was dismissed as withdrawn by this Court on 13.05.2019.

(3.) A perusal of the order which was earlier passed by this Court on 13.05.2019, further demonstrates that petitioner was permitted to withdraw the said petition with liberty to file fresh petition at a subsequent stage.