CHINTU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ayank Mishra, learned counsel for the applicant, Mr. Rabindra Kumar Singh, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, learned brief holder, representing the State and perused the record of the case.

(2.) By means of this application, applicant-Chintu alias Rohit, who is involved in Case Crime No. 24 of 2021, under Sec. 376-AB IPC and sec. 5M/6 of Protection of Children from Sexual Offences Act, police station Hastinapur, district Meerut, seeks enlargement on bail during the pendency of trial.

(3.) As per prosecution case, in brief, the informant Virendra Kumar, who is the father of the victim lodged first information report dtd. 1/2/2021 against the applicant alleging inter alia that when her daughter, aged about 3 years, was playing near the house, the applicant came there and taken away her to his house, where he committed rape upon her. On hearing the screams of the child, one Pinki, wife of Sohveer (Jatav), resident of the same village, went to the house of the applicant and from there she brought up the child in an unconscious state and given to the family of informant. Thereafter, the information about the aforesaid occurrence had been given to the police on 112 number, on which the police reached at the spot and arrested the accused.