NISHANT SINHA Vs. STATE OF U P

JUDGEMENT

(1.) The present bail application has been filed by the applicant in Crime No.252 of 2017: S.T. No. 427 of 2017 under Sections 342, 323, 504, 506, 354A, 354A(2), 420, 406, 376, 511, 120B IPC and Section 9(1)/9(p)/10 Protection of Children from Sexual Offences Act.

(2.) The complainant was working as Chief Security Officer at Babu Banarasi Das U.P. Badminton Academy, Vipin Khand, Gomti Nagar, (hereinafter referred to as 'the Academy') and vide resolution dated 12.02.2017 passed by the Executive Committee of U.P. Badminton Association, he had been authorized to lodge the FIR against the accused-applicant and his father.

(3.) It is alleged that the accused-applicant was illegally and unauthorizedly holding post of Officiating Secretary of U.P. Badminton Association and his father, Vijay Sinha was the Secretary of U.P. Badminton Association. Complaints had been received against them from the players especially from the female players that the accused-applicant misusing his power and position of his father had been exploited them physically and mentally. He had also collected money for issuing 'No Objection Certificate' for various purposes. His father had full support and protection to the accused-applicant.