PAWAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pawan Singh @ Neeraj Thakur, who is in judicial custody in Case Crime/ FIR No. 453 of 2024, under Ss. 351 (2) and 64 BNS and under Ss. 3/4 of POCSO Act, P. S. Rudrapur, District Udham Singh Nagar, has sought his release on bail.

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

(3.) As per the FIR, on 6/9/2024, at about 1:30 pm, the daughter of the complainant, a minor aged about 14 years, and his wife along with two sons were sleeping at the home, meanwhile, the applicant, after consuming alcohol, entered the house of the victim and forcibly took her to his room through the roof and raped her. Thereafter, the complainant's wife reached the house of the applicant, in which applicant was caught red handed.