NABEEN SINGH S/O SHRI HARISH CHANDRA SINGH R/O VILLAGE JAKH TEHSIL AND DISTRICT BAGESHEWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Nandan Arya, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) LEARNED counsel for the applicant pleaded that it is a case of molestation of a girl, who appears to have taken lift in the truck which was being driven by the applicant. It is further submitted that there is no allegation of rape or attempt to commit rape by the present applicant in the First Information Report. It is argued that had the girl been thrown from the running truck, she would have suffered the injuries. It is probable that she might have got down after she requested for the same.