SAJID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sajid, who is in judicial custody in connection with FIR/Case Crime No. 364 of 2024, under Ss. 313, 452, 376(3), 376(2)(n), 506 of IPC & Ss. 3A/4, 51/6 of POCSO Act, 2012 and Ss. 3(2)(5) of SC & ST act, 1989, registered at P.S. Kotwali Jwalapur, District Haridwar, has sought his release on bail.

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

(3.) As per the prosecution story, on 9/4/2024, the First Information Report was lodged by the first informant/complainant, alleging therein that approximately four months prior, her daughter was chased by the present applicant, who expressed a desire to speak with her; that, when the daughter resisted, the applicant threatened her and committed rape upon her, resulting in her pregnancy. Subsequently, he administered pregnancy termination pills to her.