RAVI SHANKAR CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sarvesh Kumar Dubey, learned counsel for the applicant, Sri D.K. Srivastava, learned counsel for the informant through virtual mode as well as learned A.G.A.

(2.) The applicant named above, is facing prosecution in case crime no.98 of 2020 under sec. 302, 376, 201, 504, 506 IPC and Sec. 3(2)(V) of SC/ST Act and Sec. 3/4 of POCSO Act, Police Station-Karma, District- Sonebhadra and behind the bars since 25/9/2020.

(3.) Learned counsel for the applicant while opening his arguments, has drawn the attention of the Court to the G.D. Entry No.21 dtd. 18/9/2020 at 11:30 hours where Omprakash, the informant has given the information that his daughter Miss 'X' (aged about 17 years) went to attend the call of nature around 4 in the morning on 17/9/2020 and since then her whereabouts are not known despite of his best efforts to search her out. It has been contended that the date and time of the incident as mentioned in the G.D. entry is 17/9/2020 around 4 in the morning in which he has not named anybody for this incident or raise any suspicion against any single or group of persons.