DEEPAKRANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been moved by the petitioner under Section 438 of the Code of Criminal Procedure for releasing him on bail, in the event of his arrest, in case FIR No. 71 of 2019, dated 26.07.2019, under Sections 376, 506 IPC and Section 3(2)(V) of the SC & ST Act, registered in Police Station Damtal, Nurpur, District Kangra, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 26.07.2019 the prosecutrix (name withheld) moved an application to the police wherein she contended that during the year 2016 she used to work in a mobile shop and came in contact with the petitioner, as he used to come in the mobile shop. The petitioner proposed her for marriage and this fact was brought to the knowledge of her parents.