Himachal Pradesh High Court
Salim Mohd vs State Of H.P on 12 April, 2019
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MP(M) No. 186 of 2019
Date of Decision: 12.4.2019.
_______________________________________________________________
.
Salim Mohd. .....Petitioner
Versus
State of H.P. .....Respondent
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.
For the petitioner : Mr. Divya Raj Singh, Advocate.
For the respondents: Mr. Dinesh Thakur with Mr. Sanjeev
Sood, Additional Advocate Generals.
with Mr. R.P. Singh and Mr. Amit
Kumar Dhumal, Deputy Advocate
Generals.
Ajay Mohan Goel, Judge Oral
Status report has been filed. The offence alleged against the petitioner is under Sections 363, 366, 376 of the Indian Penal Code and Section 8 of POCSO.
The victim is stated to be aged 12 years and 09 months. Taking into consideration the heinousness of the offence alleged against the petitioner, this Court does not deems it fit to consider the prayer of the petitioner to grant him regular bail at this stage. The petition is accordingly dismissed.
Pending application, if any, also stands disposed of.
(Ajay Mohan Goel) Judge 12th April, 2019 (narender) 1 Whether the reporters of the local papers may be allowed to see the Judgment?
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