ANOOP CHITKARA,J. - (1.)The petitioner, incarcerating upon his arrest for making the victim, aged 21 years, as her friend by impersonating with a Hindu name despite the fact that he was a Muslim, subsequently establishing sexual relations with her on promise to marry her and later on resiling from the same, has come up before this Court seeking regular bail.
(2.)Based on a complaint, the police arrested the petitioner on 22.09.2020, in FIR No.35 of 2020, dated 21.09.2020, registered under Sections 376, 506, 419, 201 read with Section 34 of Indian Penal Code, 1860, (IPC), in Woman Police Station, Una, District Una, Himachal Pradesh, disclosing cognizable and non-bailable offences. Earlier, the petitioner had filed a petition under Section 439 Cr.PC before learned Special Judge, Una. However, vide order dated 12.9.2020, learned Special Judge Una, H.P. dismissed the petition.
(3.)The petitioner's criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years: The contents of the petition and the status report do not reveal any criminal history.
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