MAHENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Ram Bahadur Singh, learned counsel for the applicant, Gautam Pandey, Advocate holding brief of Jai Raj, learned counsel for complainant, P.K.Bhardwaj, learned A.G.A. and perused the record.

(2.) Applicant is seeking bail in case crime no.52 of 2021 under Ss. 376 AB, 323, 506 I.P.C. and 5M/6 Pocso Act, Police Station-Refinery, District-Mathura after rejection of his bail application vide order dtd. 16/6/2021, passed by learned Additional Sessions Judge/Special Judge (POCSO Act), Mathura.

(3.) Facts of the present case are shocking. There are allegations of rape against father who allegedly committed aforesaid offence against her daughter aged about 11 years. The victim has supported the prosecution version in her statement recorded under Sec. 164 Cr.P.C.