Rohit Chauhan vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant-Rohit Chauhan is in judicial custody under Section 376 of the Indian Penal Code, 1860 and Section 3 read with Section 4 of the Protection of Children from Sexual Offences Act, 2012 in connection with the Case Crime No.17 of 2022, registered at police station Chakrata, District Dehradun.

The present Short Term Bail Application has been filed on the ground that the marriage of the applicant’s cousin sister is scheduled to take place on 06.11.2023.

Mrs. Manisha Rana Singh, learned A.G.A., submits on instruction that the said submission has been verified by the Investigating Officer.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – accused Rohit Chauhan for a period of one week’s from the date of his release, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-

(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;

(ii) Applicant shall not leave the country without the previous permission of this Court.

(iii) Applicant shall surrender at once before the concerned court on expiry of the term of this short term bail, who will remand him to judicial custody.

The Short Term Bail Application (IA No.03 of 2023) is disposed of accordingly.

List on the date fixed i.e. 04.12.2023 for hearing on Regular Bail Application.