SATISH Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this bail application, the applicant seeks enlargement on bail in Case Crime No. 237 of 2021, under Ss. 363,342,376 of the Indian Penal Code and under Sec. 3/4 of the POCSO Act, Police Station Pihani, District Hardoi.

(2.) When the case was taken up on 16/8/2021, the learned counsel for the applicant during the course of argument had drawn attention of this Court to the medical report of the victim to establish that nothing has been come out from the medical report which could support the ocular evidence.

(3.) The Court is surprised on perusing the medical report that doctor has not written anything relevant in the report but also in the column namely Provisional/Primary Medical Opinion, only the height and weight etc of the victim has been written.