ROHIT DHIMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the petitions arise out of same FIR, these were taken up together and are being disposed of vide this common judgment.

(2.) By way of present petitions filed under S.439 CrPC, prayer has been made on behalf of the petitioners, who are behind bars since 2.8.2019 for grant of regular bail in case FIR No. 63, dated 11.6.2019, under Ss. 363, 366 and 376D IPC, S.4 of Protection of Children from Sexual Offences Act and S.3(2)(V) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Fatehpur, District Kangra, Himachal Pradesh.

(3.) Sequel to order dated 22.10.2019, SI Suresh Kumar has come present with the record. Mr. Sudhir Bhatnagar, learned Additional 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.