MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR Number 17 of 2019, registered under Section 376 of Indian Penal Code, 1860, dated 09.04.2019, in the file of Women Police Station, Mandi, District Mandi, HP, disclosing non-bailable offence, has come up before this Court under section 439 CrPC, seeking regular bail.

(2.) The status report(s) filed. I have seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition, and the police file stands returned to the police official. I have heard Sh. Prashant Chaudhary, learned counsel for the petitioner and Sh. Nand Lal, learned Additional Advocate General for the respondent/State.

(3.) The gist of the First Information Report and the investigation is as follows: