CourtKutchehry.com
High CourtsSingle Bench

Jasbir Singh vs State Of H.P

High Court Of Himachal Pradesh · Decided on 8 May 2023 · Citation: (2023) 05 SHI CK 0023

HON’BLE JUDGES
Satyen Vaidya, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 363, 376 · Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition (Main) No. 1048 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

8 paragraphs · 367 words

Satyen Vaidya, J

1.

By way of instant petition, a prayer has been made to release the petitioner on bail in case FIR No. 116 of 2021, dated 17.09.2021, under Sections 363, 376 of the IPC and Sections 4 & 6 of the POCSO Act registered at Police Station Puruwala. In alternative, it is prayed that the petitioner be released on interim bail for limited period in order to enable the petitioner to attend the marriage of his real brother named Sanjay which is going to be solemnized on 12th May, 2023.

2.

On 03.05.2023, the respondent was directed to place on record status report and also to verify the averment with respect to the marriage of brother of the petitioner. In response, the status report has been filed and it is verified that the real brother of the petitioner named Sanjay Kumar is getting married on 12th May, 2023.

3.

The petitioner is in custody since 11.10.2021. The trial against him is still continuing.

4.

Keeping in view of the fact that the real brother of the petitioner is getting married on 12th May, 2023, I deem it expedient and in the interest of justice to release the petitioner on interim bail for limited period w.e.f. 10th May, 2023 till 17th May, 2023 in order to enable him to attend the marriage of his brother. Accordingly, the application is allowed to the extent that the petitioner is ordered to be released on interim bail w.e.f. 10th May, 2023 till 17.05.2023 subject to his furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court This order shall, however, be subject to following conditions:-

(i) That the petitioner shall 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 from disclosing such facts to the Court or to any police officer;

(ii) That the petitioner shall not leave the State of H.P., during the aforesaid period without the prior permission of the Court.

(iii) That the petitioner shall surrender before the Jail authority(ies) on 17th May, 2023, before 5.00 p.m.