SUNNY KUMAR Vs. UT OF J&K

JUDGEMENT

(1.) The applicant, accused Sunny Kumar, has filed an application for grant of bail in FIR No. 57/2019 registered with Police Station, Bari Brahmana, Samba for offences under Section 354 RPC read with Section 8/10 Protection of Children from Sexual Offences Act (POCSO) Act.

(2.) The prosecution case in brief is that on 30.04.2019, complainant filed an application in the Police Station, Bari Brahmana, Samba that her child aged three years was studying in Mount Litera School in Nursery class since 12th April, 2019. After some days of admission, she started behaving strangely and after some time disclosed that the driver and conductor of her school bus used to tease her and that they used to kiss and touch her private parts. This incident occurred on her way to school. The complainant immediately approached the School Management the very next day and they assured her that they would look into the matter but no action was taken. The name of vehicle drivers is Ravi Kumar S/o Krishan Lal and Sunny Kumar S/o Puran Chand. The police on this complaint registered the FIR and started investigation in the case.

(3.) The challan was produced against the applicant Sunny Kumar and one Ravi Kumar in the Court of learned Special Judge, Samba on 24.06.2019. The charges were framed by the trial Court vide order dated 19.08.2019.