Anoop Chitkara, J. - (1.)The petitioner who is under incarceration from June 9, 2019, i.e., for more than a year, for having been arrested along with co-accused, for kidnapping and committing rape with a girl aged 21 years, has come up before this Court, seeking regular bail.
(2.)Based on a First Information Report (FIR), the police arrested the petitioner, on 9.6.2019 in FIR No.23 of 2019, dated 9.6.2019, registered under Sections 365, 376D, 506, 34 of the Indian Penal Code, 1860, (IPC), in Women Police Station, Nahan, District Sirmour, Himachal Pradesh, disclosing cognizable and non-bailable offences.
(3.)Mr. Nand Lal Thakur learned Additional Advocate General had filed the status report through e-mail, printout of which is available on file. He further submits that he had sent a copy of the status report to learned counsel for the petitioner on WhatsApp number.
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