VIKAS KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 439 of the Code of Criminal Procedure, seeking bail in FIR No. 50/2019, dated 25.04.2019, registered at Police Station, Gohar, District Mandi, Himachal Pradesh, under Sections 366 and 376 of the Indian Penal Code.

(2.) I have heard the counsel for the parties.

(3.) Asi Om Prakash of Police Station Gohar, District Mandi, HP was present at the time of hearing. He had filed status report and had also brought the police file. I have seen the status report as well as the police file to the extent it was necessary for the purpose of the present petition and the same stands returned to the police official. Status report is also taken on record.