HARGOVIND PRAVAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No. 310 of 2020, registered at police station Kotwali Haridwar, District Haridwar.

(2.) The present Applicant-Hargovind Pravah is in judicial custody under Ss. 323, 365, 368, 504, 506, Sec. 34 and Sec. 120B of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the prosecutrix went to Shantikunj, Haridwar with one Maniram Sahu in the year 2010. At that time, she was 14 years of age. She was raped by the named accused in the month of July, 2010. A written information was given by the prosecutrix to Vivek Vihar police station, Delhi on 2/5/2020. The case was registered in Vivek Vihar police station in zero crime number. The said FIR was transferred to Haridwar. The present applicant was not named in the said FIR. Upon conclusion of the Investigation, a closure report was filed. Further investigation was conducted on the direction of the concerned Magistrate. After completion of the further investigation, charge-sheet was filed against the present applicant and co-accused persons. Prosecutrix (PW1) has been cross-examined by the present applicant.