DEO KISHOR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Chetan Prakash, learned counsel for the applicant and the learned A.G.A. for the State.

(2.) The F.I.R. was lodged by Khursheed Alam alleging therein that on 10.10.2018 at about 11.00 A.M. his daughter Arsiya aged about 7 years went downstairs to close the motor pump, Deo Kishore, applicant caught hold of her and took her inside a room and thereafter removed her clothes. He also removed his own clothes and tried to force himself upon her. The victim raised cries whereupon a neighbour informed the mother of the victim. Thereafter the mother rushed to the room and on opening the door she saw the accused applicant and her daughter in naked condition and the applicant was committing obscene act on her.

(3.) Learned counsel for the applicant submitted that there is delay in lodging the F.I.R. and the applicant has been falsely implicated in this case as there was a dispute between the applicant and the complainant with regard to money.