STATE OF H P Vs. NAND LAL

JUDGEMENT

(1.) These two petitions State v. Nand Lal and State v. State v Sharma have been filed by the State. It has grievance against the order of bail allowed to the accused by the learned Sessions Judge, Shimla, on 4/3/1989 in a case under sections 376/354 of the Indian Penal Code. It is not necessary to mention the facts of the case in detail as the grievance of the State is confined to the seriousness of the offence alleged to have been committed by the accused.

(2.) Shri M.S. Guleria, learned Assistant Advocate General, appearing for the State, has very seriously assailed the impugned order. The statement of the prosecutrix as well as that of Rajkumar was read in extenso to highlight the seriousness of the offence.

(3.) Perusal of the petitions disclose that except the seriousness of the case, no other post-release misconduct on the part of the accused has been complained.