GAURAV ARORA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR number 178/2019 dated 23.9.2019, registered under Section 370 of the Indian Penal Code, 1860 and Sections 3 and 4 of the Immoral Traffic (Prevention) Act, 1956 (PITA Act), in the file of Police Station, Kala Amb, District Sirmaur, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 of the Code of Criminal Procedure, seeking regular bail. Whether reporters of Local Papers may be allowed to see the judgment?

(2.) The status report stands 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 same stands returned to the police official.

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