DEEPAK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for grant of bail in FIR No. 3 of 2019 dtd. 6/2/2019 registered under Ss. 376 and 452 of IPC and Sec. 6 of POCSO Act and Sec. 3(1)(2)(w) of SC&ST Act at Police Station Sadar, District Solan.

(2.) Status report was filed by the State on the previous date, perusal of which demonstrates that FIR was filed on 6/2/2019.

(3.) Mr. Sudhir Thakur, learned Senior Counsel has argued that petitioner is innocent and he has been falsely implicated in the case. He has further argued that the petitioner is a local resident of village Manlog, Tehsil and District Solan and in case he is released on bail, there is no possibility of his evading the trial, as he will abide by all the conditions that may be imposed upon him by the Court while granting bail. Learned counsel for the petitioner has also argued that the statement of the victim recorded under Sec. 164 of Cr.PC. before the Magistrate, she has denied the occurrence of the alleged incident.