SADDAM HUSSAIN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is praying for grant of regular bail under Section 439 of the Code of Criminal Procedure in FIR No. 37 of 2019 dated 10.06.2019, registered at Police Station Nerwa, District Shimla under Sections 323, 354, 363, 366-A, 452, 506 read with Section 34 of the Indian Penal Code and Section 8 and 17 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter in short referred to as POCSO Act).

(2.) I have heard Sh. B.B. Vaid, learned counsel for the petitioner and Sh. Anil Jaswal, learned Additional Advocate General for the State. I have also gone through the status report filed on 23.10.2019 Whether reports of Local Papers may be allowed to see the judgment?2 by ASI Mansa Ram and the record produced today by SI Pardeep Thakur, SHO P.S. Nerwa, to the extent it was necessary for adjudication of this petition.

(3.) As per the status report and record, the facts are:-