JAIVEER Vs. STATE OF U. P.

JUDGEMENT

(1.) By means of this application under Sec. 439 of Cr.P.C., applicant, who is involved in Case Crime No. 587 of 2022, under Ss. 376 of I.P.C. and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Tilahar District- Shahjahanpur, seeks enlargement on bail during the pendency of trial.

(2.) Heard Shri Manish Tiwary, learned Senior Counsel for the applicant and Shri Rabindra Kumar Singh, learned Additional Government Advocate representing the State.

(3.) As per the prosecution case in brief, informant who is father of the victim lodged First Information Report on 7/8/2022 against the applicant-Jaiveer alleging inter alia that on 7/8/2022 at about 1:00 pm, his daughter aged about 14-15 years had gone to attend the call of nature in the sugarcane field of Rajesh, where the accused-applicant with intention to commit rape forcible dragged her to the field of sugarcane and committed rape on her. His daughter came home crying and told the whole incident to her mother.