MAAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 110 of 2018 dtd. 1/11/2018 registered at Police Station Tissa under Ss. 341, Whether Reporters of Local Papers may be allowed to see the judgment? Yes 323, 354-B, 376, 511, 506 and 34 IPC and Sec. 8 of the POCSO Act.

(2.) Status report stands filed and record is produced, perusal whereof indicates that on 1/11/2018 mother of victim has lodged a report with the Police Station against the petitioner that one Narayani had asked her daughter to stay on the way with her on the pretext of some work and on asking her daughter about the work, petitioner Mano, who was present there, had caught hold the arms of her daughter and asked her to marry with him with threatening that if she did not agree, he would not leave her, whereupon her daughter tried to free herself from the clutches of Mano and during scuffle with Narayani and Mano, the clothes of her daughter were torn and due to push by Mano, her daughter had fallen, resultantly she had received injuries on her head, wherefrom the blood was oozing. Whereupon, her daughter had raised noise, but no one had come forward from nearby place and thereafter Pawan Kumar had reached on the spot,causing Mano to flee away from the spot, and her daughter was saved by Pawan Kumar and Ramesh and who told her about the happening, whereupon, she and her husband had reached on the spot.

(3.) The statement of victim has also been recorded under Sec. 164 Cr.P.C. wherein she, in addition to the statement made by her mother, has stated that Mano had snatched her mobile phone and taken her forcibly to the adjacent vacant house of Chamaru Ram and had closed her mouth and asked her to marry with him and on her refusal, he had pushed her resulting into injuries on her head and he had tried to ravish her after tearing her shirt and trying to opening her trouser (salwar). Whereupon she had cried and on hearing cries, her uncles Pawan Kumar had reached there, whereupon Mano had run away from the spot.