ROHIT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Rohit, who is behind the bars since 7.9.2019, 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.48/19, dated 7.9.2019, under Section 376 of IPC, 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 18.9.2019, ASI Krishan Chand has come present alongwith the record. Mr. Sudhir . Bhatnagar, learned Additional General has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Record/status report made available to this Court reveals that on 7.9.2019, victim/prosecutrix (name withheld to protect her identity) lodged a complaint at Women Police Station, Solan, District Solan, H.P., alleging therein that on 6.9.2019, at about 11:30 AM, bail petitioner, with whom she had prior acquaintance met him and assured that he would arrange room for her on rent basis. She alleged that on the basis of aforesaid assurance, bail petitioner took her to the room of his friend at Kotla Nala. She further alleged that bail petitioner made her to consume beer and then sexually assaulted her against her wishes. In the aforesaid background, FIR, as detailed hereinabove, came to be lodged against the bail petitioner under Section 376 of IPC on 7.9.2019 and since then he is behind the bars.