HEMLATA SAHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed 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 applicant-Smt. Hemlata Sahu is in judicial custody for the offence under Ss. 323, 34, 365, 368, 504, 506 and Sec. 120B of the Indian Penal Code, 1860.

(3.) In brief, the prosecution's case is that the prosecutrix went to Shantikunj, Haridwar with one Maniram Sahu in the year 2010. She was 14 years of age at that time. The named accused had committed rape on her in the month of July, 2010. A written information was given by her to Vivek Vihar police station, Delhi on 2/5/2020. The First Information Report 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. A closure report was filed by the Investigating Officer. Further investigation was conducted by the Investigating Officer on the direction of the concerned Magistrate. On conclusion of the further investigation, a charge-sheet was filed against the present applicant and the co-accused persons.