ASHARAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Ashutosh Yadav. learned counsel for the applicant and Shri Rabindra Kumar Singh, learned Additional Government Advocate representing the State.

(2.) By means of this application under Sec. 439 of Cr.P.C., applicant Asharam, who is involved in Case Crime No.303 of 2022, under Ss. 363, 366, 376, 506 IPC and of POCSO Act, police station Rajpura, district Sambhal, seeks enlargement on bail during the pendency of trial.

(3.) In short compass the facts of the case are that on 29/8/2022, the mother of the victim has given an application to the Superintendent of Police, (Public Grievance Cell), Sambhal to the effect that in respect of abduction, misdeed and threat to her daughter's life, she has given an application at the police station Rajpura, but neither her report has been lodged by the police nor victim was sent for medical examination. The report further alleges that on 24/8/2022, the minor daughter of informant aged about 17 years was enticed away by the applicant in respect whereof she made an application at the police station. Thereafter, applicant left Asharam Vs. State of U.P. her daughter outside her village. Her daughter told her that the applicant forcibly made physical relation with her and also threatened her of dire consequences in case she reports the matter to the police.