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Judgment
8 paragraphs · 224 wordsVivek Bharti Sharma, J
Applicant Aakash Saxena, who is in judicial custody in Case Crime No.333 of 2022, under Sections 363, 366A, 376(3), 376(2) (n) of IPC and u/s 3/4 (2), 5(1)/6 of POCSO Act, Police Station Kotwali, District Haridwar, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Counsel for the State has placed the copies of the statements of prosecutrix and her father i.e. the complainant received on the portal of the prosecution office, which is taken on record.
Learned counsel for the applicant would submit that the applicant is not able to cross-examine the witnesses as they are not coming in the Court. However, he would admit that after the evidence of PW1 and PW2 has been recorded, only four dates have been given and twice adjournment was sought by the applicant/accused.
Perusal of the statement of prosecutrix reveals she has specifically stated that the applicant/accused had seduced her and took her to Bareilly where he had committed sexual offence upon her body continuously.
In the circumspection of facts, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that the applicant does not deserve bail at this stage.
The bail application is, accordingly, rejected.