SURENDRA PRASAD JUGRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Ms. Suman Sharma, Amicus Curiae, Advocate, present for the applicant.

(2.) Mr. Nandan Arya, A.G.A., present for the State. Applicant Surendra Prasad Jugran, who is in jail in connection with Crime No. 137 of 2010, relating to offences punishable under Section 376 I.P.C., Police Station-Sahaspur, District-Dehradun (Sessions Trial No. 197 of 2010) has sought his release on bail. Heard learned Amicus Curiae for applicant and learned counsel for State.

(3.) Serious allegations of rape are made by the minor daughter of the applicant against him. I have gone through the statement of girl recorded under Section 164 of Cr.P.C. and other papers on record. I have also perused the statement of PW-1 Seema Jugran, daughter of the applicant recorded by the trial court.