PARMESHWAR CHAUHAN@ LALLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Adya Prasad Tewari, learned counsel for applicant and learned A.G.A. for State.

(2.) Applicant-Parmeshwar Chauhan alias Lalla, has approached this Court by way of filing the present Criminal Misc. Bail Application under Sec. 439 Cr.P.C. after rejection of his Bail Application vide order dtd. 7/1/2021, passed by Sessions Judge, Maharajganj, in Case Crime No.213 of 2020, under Sec. 376 I.P.C., Police Station Paniyara, District Maharajganj.

(3.) Father of victim submitted a written complaint under Ss. 354, 504 IPC and Sec. 7/8 POCSO Act alleging that applicant, who is neighbour, entered his house on 15/8/2020 at about 12.30 AM and tried to outrage his daughter's modesty, aged about 17 years, while she was sleeping in Baramda. On raising alarm applicant managed to run away.