Himachal Pradesh High Court
Arsh Guleria vs State Of Hp on 22 September, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Arsh Guleria Vs State of HP
Cr. MP(M) No.2418 of 2023
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22.09.2023 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent.
Notice. Mr. Raj Kumar Negi, learned Additional of Advocate General, accepts notice on behalf of the respondent. He prays for and is granted two weeks' time to rt file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest, in case FIR No.170, dated 19.09. 2023, under Section 376 of the Indian Penal Code and Section 6 of the Prevention of Children from Sexual Offences Act, 2012, registered at Police Station Sarkaghat, District Mandi, H.P., on his furnishing personal bond to the tune of Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law;
2. That he will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Investigating Officer or Court;
3. That he will not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner;
4. That he will not leave India without prior permission of the Court.::: Downloaded on - 22/09/2023 20:38:09 :::CIS
This order shall remain in force till .
11.10.2023, on which date, status report be filed by the respondent-State.
( Sushil Kukreja )
of
September 22, 2023 Judge
(VH)
rt
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