PRADYOT KUMAR SINGHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pradyot Kumar Singhal, who is in jail in F.I.R. No.64 of 2022, under Ss. 354 and 376 IPC, Police Station Premnagar, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would submit that initially the FIR against the applicant/accused was under Sec. 354 IPC only as there were mere allegations of inappropriate touching the complainant and the offence was also to outrage the modesty of the complainant; thereafter, she made improvement in her statement, on the basis of which Sec. 376 of IPC was added at the time of filing of the charge-sheet. He would further submit that during the course of investigation the applicant/accused was not arrested and it was only in the last days of the investigation that the applicant was arrested by the Police on 11/3/2022.