HC: Showing indecent videos to children aged about 5-6 years is a heinous offence [Read Order]

The Allahabad High Court has rejected the bail application filed by a school van driver who has been accused of showing pornographic videos to children aged about 5-6 years.

The Accused has Present application under Section 439 Cr.P.C. has been filed seeking bail in FIR registered under Sections 354(2), 377, 504 IPC, 7/8 POCSO Act, Police Station Bazarkhala, Lucknow.

The Single Bench of Justice Dinesh Kumar Singh while dismissing the bail application has stated that,

“Considering the heinousness of the offence, tender age of the victims and relationship of the accused-applicant of trust, it is not a fit case where the accused-applicant should be allowed to come out from the jail.”

The accused-applicant is a driver of a school van belonging to Baba Tour and Travels. Children aged about 5-6 years had complained to their parents that the accused used to show porn videos to the students traveling in the van and when students objected, he would burn them by lighter.

The statement of a victim was recorded under Section 164 CrPC before the concerned magistrate in which she has told that the accused had forced her to lick his private part. And on denial of doing so she was beaten by him.

Some other victims have also given their statements and verified the same. Apart from the accused, there were two other men also involved in the said crime.

Keeping the above facts in mind and considering the all statements of victims, the court has denied his bail application of accused.

Case details

Case: - BAIL No. - 6497 of 2020

Applicant :- Nirijesh (Second Bail)

Opposite Party: - State of U.P.

Counsel for Applicant: - Anita

Counsel for Opposite Party: - G.A

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