SURAJ PRATAP SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Status report stands filed.

(2.) This petition has been filed for seeking regular bail in case FIR No. 2/2018, dated 30.10.2018, registered under Section 354 of the IPC and under Section 10 of the Protection of Children from Sexual Offices Act, 2012, at Women Police Station, Solan, District Solan, H.P.

(3.) Prosecution case, in brief, is that the victim, who is stepdaughter of the accused, lodged a complaint on 30.10.2018 stating therein that she is daughter of late Rajesh Kumar and is residing in village Garoni (Kumharda), post office Kabakalan, Tehsil and District Solan. It is further stated in the complaint that the mother of the prosecutrix had re-married in the year 2004 (after the death of her first husband in the year 2002) with accused Suraj Partap Singh (step father of the victim) who is resident of Kurukshetra. The accused used to beat her and her brother and when she was studying in 9th Class, he had vulgar conversation with her and when she was in 10+1 he tried to kiss her so many times and some times had succeeded to do so and had also picked and thrown her on the bed so many time and when she used to cry, he had beaten her and abused with filthy words. He also used to beat and abuse her mother. Further in the year 2018, he had transmitted indecent message on her mobile phone and asked her to call him when she was alone and on objection to the same, he had abused her mother.