LAVKUSH SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Avinash Kumar Srivastava, learned counsel for the applicant, Sri Anurag Verma, learned A.G.A.-I for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 186 of 2024, under Ss. 107, 74 of B.N.S. and Sec. 7/8 of Protection of Children from Sexual Offences Act, 2012, registered at Police Station Haidarganj, District Ayodhya.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 20/12/2024 alleging that the informant's sister aged about 16 years committed suicide on 14/12/2024. An information of this incident was given by the informant's father to the police, where after the inquest proceedings and postmortem examination were conducted. At the time of incident the informant had taken his mother to the house of her brother. After coming home and seeing the incident she had fallen unconscious. After the postmortem examination the informant's mother told that the applicant who is a teacher in the school in which the deceased used to study was harassing her for the past one year. On the date of incident i.e. 14/12/2024 also the applicant had talked to his sister whereafter she committed suicide.