USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.100 of 2019, registered with Police Station Gadarpur, District Udham Singh Nagar for the offences punishable under Sections 363,366,376, 506 of the I.P.C. and Section 5/6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) According to the FIR, the victim/informant entered into friendly relations with the present applicant, who took some photographs of the victim and used them to blackmail her for making physical relations. He promised to marry her. When the victim pressurized him, he called her at Bus stand on 15.05.2019, where she met brother of the applicant who took her Delhi and after sitting her in a Bus, which was going to Ajmer, the brother of the applicant ran away. In Ajmer, she met the applicant. He told her that he was going to make arrangements for marriage, but he married with someone else.

(3.) Heard Mr. Pankaj Goswami, learned counsel for the applicant/accused and Mr. Pratiroop Pandey, learned A.G.A. for the State of Uttarakhand.