PRADEEP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No. 103 of 2022, under Sec. 376 (m) IPC and Sec. 5/6 (n) of the Protection of Children From Sexual Offences Act, 2012, Police Station Doiwala, District Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the victim, a young girl of 13 years was staying with her aunt (mother's sister), as her mother had died long back. The FIR records that two months prior to the lodging of the FIR, the applicant, who happened to be the father of the victim took her alongwith with him. The applicant on 19/3/2022, committed rape on the victim (his own daughter), due to which, she sustained mental and physical harassment. The victim ran from her house and informed the neighbours. Thereafter, applicant tendered apologies and asked the victim to join his company. He, thereafter, consumed poison so that he may not be implicated.