JANARDHAN PRASAD JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant seeks fifth bail in connection with Session Trial No. 16/2014 (Crime No. 358 of 2013), under sections 376(1), 366/511 and 506 I.P.C. relating to P.S. Kotwali Dehradun, District Dehradun. Allegedly, it is a case of sexual assault by a Government Servant on the promise of providing Government job to a victim. A counter-blast First Information Report was also lodged by the applicant against the prosecutrix and others. Acquaintance with the prosecutrix and a woman leader of a political party, as also making a phone call to an institute to help her provide a job was admitted in the first bail application. After considering the facts and circumstances of the case, the first bail application of the applicant was dismissed by this Court, vide order dated 24.2.2014.

(2.) The applicant, then, moved second bail application, which was also dismissed by this Court, vide order dated 7.4.2014.

(3.) The third bail application was moved on the grounds, inter alia, that the applicant is suffering from hypertension, diabetes, spinal complaints and is also having complaint of chronic low backache with recurrent pain and numbness over right lower limb. This Court, although, did not find substance in the third bail application but requested the then Medical Officer, Dehradun to provide medical treatment to the applicant. Third bail application was also dismissed.