(1.) Bail petitioner namely, Lovejeet Singh, who is behind the bars since 14.6.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No.22/2019, dated 13.6.2019, under Sections 363, 366, 376 of IPC and Section 4 of the Protection of Children from Sexual Offences Act,registered at Women Police Station, Solan, District Solan, Himachal Pradesh. Whether the reporters of the local papers may be allowed to see the judgment
(2.) Sequel to order dated 23.9.2019, Inspector Naveen Jhalta has come present alongwith the record. Mr. Sudhir . Bhatnagar, learned Additional General has also placed on record fresh status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned. Record of learned Court below stands received in terms of the previous order passed by this Court.
(3.) Record made available to this Court reveals that on 13.6.2019 complainant namely, Sh. Suresh Kumar lodged a complaint at Women Police Station, Solan, District Solan, H.P., alleging therein that her minor daughter (name withheld to protect her identity), had gone to school on 13.6.2019, but she has not returned back till date. He further alleged that he has suspicion that person namely, Vinod has made her daughter to elope with him taking undue advantage of her innocence and minority. On the basis of aforesaid complaint, police started investigation. On 14.6.2019, police recovered the prosecutrix from the old bus stand near Murari market, Solan. Police after recording the statement of the prosecutrix under Section 161 Cr.P.C, also got recorded her statement under Section 164 Cr.P.C. On the basis of aforesaid statements made by the prosecutrix, police registered the case against the bail petitioner under Sections 363, 366, 376 of IPC . and Section 4 of the POCSO Act on 13.6.2019 and since 14.6.2019 bail petitioner is behind the bars.