SHIVAM KUMAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Bail App No. 361/2021

(2.) Vide order dtd. 16/12/2021, the petitioner-Shivam Kumar has been enlarged on interim regular bail in FIR No. 259/2021 dtd. 10/9/2021 for commission of offence under sec. 376 IPC registered with Police Station, Gandi Nagar Jammu. The said order is still in operation.

(3.) During the pendency of the bail application, the official respondent has filed charge sheet against the petitioner before the Fast Track Court, Jammu. The respondent has not brought anything on record to show that the petitioner has either misused the concession of bail or he has tampered with the prosecution witnesses.