ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner has sought regular bail in case FIR No.8/18 dated 20.1.2018, registered at Police Station Ramshehar, Solan Distt. Solan under Sections 363, 354A, 506 & 34 IPC & Sec.8 of POCSO Act.

(2.) In the instant case, initially FIR No. 8 of 2018 dated 20.1.2018 was lodged on the basis of written complaint filed by father of victim on 20.1.2018 under Section 363 read with Section 34 I.P.C in Police Station Ramshehar, District Solan, Himachal Pradesh. Thereafter, petitioner (aged 19 years) alongwith co-accused was arrested and was enlarged on bail by the trial Court on 21.1.2018. Thereafter, on 21.2018, on the basis of statement of victim, recorded under Section 164 Cr.P.C without oath, Sections 354-A, 506 IPC and Section 8 of POCSO Act were added. Apprehending his arrest, after inclusion of these sections, petitioner has approached this Court.

(3.) Today status report has been filed and record has also been produced by the Investigating Officer.