RAMAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant bail petition under Section 439 CrPC has been filed by the bail petitioner, namely Raman Kumar, who is behind bars since 5.8.2019, for grant of regular bail in connection with FIR No. 66/19, dated 03.8.2019, under Sections 363, 366, 376 and 120-B of IPC, Section 4 of the POCSO Act and Section 3 (2) V SC/ST Act, registered at P.S. Janjehali, District Mandi, H.P.

(2.) In terms of order dated 14.11.2019, Inspector Gopal Singh, has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) It emerges from the record/status report made available to this Court that, complainant Roshan Lal, on 3.8.2019, made a complaint at PS Janjehali, District Mandi, H.P., stating therein that his minor daughter (name withheld), who is 16 years' old, has left the house without informing them. He further informed to the police that on 3.8.2019, his wife received a telephonic call from one boy, who informed them that he has solemnized marriage with their daughter i.e. victim-prosecutrix.