CHET RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as accused in FIR Number 33 of 2019, dated Oct 23, 2019, registered under Sections 452, 376D, 506, 212 of Indian Penal Code, 1860 and Section 4 of the Protection of Children from Sexual Offences Act, 2012, in the file of Women Police Station Nahan, Distt. Simrour, HP, disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) Status report stands filed. I have seen the status report(s) as well as the Police report under Section 173(2) CrPC, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.

(3.) Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before Special Judge, Sirmaur at Nahan, HP. However, vide order dated 7.1.2020 (Annexure P-3), the Court dismissed the petition.