AMIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.386 of 2018, registered with Police Station Kankhal, District Haridwar, for the offences punishable under Section 376(2)(i)(n) of the I.P.C. and Section 5(1)/6 of the Protection of Children from Sexual Offences (POCSO) Act,2012.

(2.) In short, an FIR was lodged by the father of the victim on 26.09.2018 with the allegations that the daughter of the informant told the informant about the mental and physical harassment given by the applicant/accused since 2014. The victim informed the informant that the applicant took few photographs for which he was blackmailing and harassing her. She further stated that the applicant abused her on phone and forcing her to make physical relation with him.

(3.) Heard Mr. Vinod Sharma, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned A.G.A. for the State of Uttarakhand.