SATISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner under Sec. 439 of the Code of Criminal Procedure seeking his release in case FIR No. 22 of 2019, dtd. 6/7/2019, under Ss. 376, 201 IPC and Ss. 6, 17 and 21 of the POCSO Act, registered at Women Police Station Una, District Una, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, as he is permanent resident of the place. No fruitful purpose will be served by keeping him behind the bars for an unlimited period, so he be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 5/7/2019 police were informed telephonically from Regional Hospital, Una, where the victim (name withheld), a minor girl, was brought for the treatment. Complainant, Kewal Kumar, father of the victim got recorded his statement under Sec. 154 Cr.P.C., wherein he stated that his marriage took place in the year 2008, according to Hindu rites and customs with Anjana Devi. Two daughters are born out of their wedlock, elder one is 8 years old and the younger one is 4 years old. He further stated in the complaint that for the last 22 days, his wife left him and started living with bail petitioner, Satish Kumar along with his two daughters. On 5/7/2019, at around 06:00 p.m., when he was coming back from the house of his uncle, his daughter came to him and he noticed that she was walking wide opening her legs, so he asked her as to what had happened. To this inquiry the victim told him that bail petitioner, Satish Kumar took her 'PAYAJMI' off and did something with her private part, so she is having acute pain. Complainant took the victim to the hospital from where, the police were informed. The victim was thereafter referred to RPGMC, Tanda. On 6/7/2019 bail petitioner, Satish Kumar, was arrested. Medical examination upon bail petitioner, Satish Kumar, got conducted by the Medical Officer, wherein he opined that 'there is nothing to suggest that person is incapable of performing sexual intercourse.' Mother of the victim allegedly cleaned the blood stained clothes and also cleaned the private part of the victim with dupatta. The said dupatta was taken into possession by the police. Police after registration of the case, effected the relevant recoveries, prepared the spot map, recorded the statements of the witnesses and statements of the victim and the complainant were recorded under Sec. 164 Cr.P.C. On 8/7/2019 statement of victim under Sec. 161 was also got recorded. The underwear of the bail petitioner, Satish Kumar, was also taken into possession. On 9/7/2019 mother of the victim, namely, Anjana Devi, was also arrested in connection with FIR No.22 of 2019 under Ss. 17 and 21 of the POCSO Act.