HUSAN KUMAR RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.438 CrPC, bail petitioner has approached this Court for grant of anticipatory bail in FIR No. 118, dated 5.8.2019, under S.376 IPC, registered at Police Station Karsog, District Mandi, Himachal Pradesh.

(2.) Sequel to order dated 9.8.2019, ASI Amarjeet Singh has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Mr. Kunal Thakur, learned Deputy Advocate General, on the instructions of the Investigating Officer, who has come present in the court, fairly stated that since the bail petitioner has solemnised marriage with the victim-prosecutrix, case lodged under S.376 IPC, against the bail petitioner may not be sustainable. He also stated that the victim-prosecutrix, who has otherwise solemnised marriage with the bail petitioner, has come present in the court. Victim-prosecutrix has been identified by the Investigating Officer in the Court.