Himachal Pradesh High Court
Kartik vs State Of H.P. on 11 August, 2025
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Kartik versus State of H.P. Cr. M.P.(M) No.1920 of 2025 11.08.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. Lokinder Kuthleria, Additional Advocate General with Mr. Prashant Sen, Deputy Advocate General for respondent-State.
SI Chander Mohan, I.O, WPS, Solan in person. Status report stands filed. Same is taken on record. Heard. From the perusal of status report, it appears that initially the allegations were made against Mani Rai and thereafter, the allegations were made against the petitioner and one Vansh Gill when the DNA of Mani Rai did not match the proof of conception. It has been asserted that the blood sample is yet to be taken to match with the proof of conception.
Keeping in view the fact that the allegations were levelled subsequently and not initially, the petitioner is ordered to be released on interim bail subject to his furnishing personal bond in the sum of ₹25,000/- with one surety of the like amount to the25,000/- with one surety of the like amount to the satisfaction of the Arresting Officer till further orders.
List on 3.09.2025. In the meantime, the petitioner is directed to joint the investigation. The petitioner who is present in the court is directed to joint the investigation on 12.08.2025 at 11:00 A.M. (Rakesh Kainthla) Judge August 11, 2025 (y.s) ::: Downloaded on - 11/08/2025 21:37:40 :::CIS