BA1/2401/2019
2021 Latest Caselaw 1801 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     BA1 No. 2401 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Mohd. Alauddin, Advocate for the applicant.

Mr. V.K. Gemini, Deputy Advocate General for the State of Uttarakhand.

The applicant is shown to be an accused for commission of the offences under Sections 376, 511 IPC, as well as 9E/10 of the POCSO Act, which was registered as Case Crime No. 256 of 2018, at Police Station Ghabrera, District Haridwar.

Initially, in this matter counter affidavit was called and later on during its pendency, this Court by an order dated 28th May, 2021, directed the Government Advocate to place on record the medical report of the victim in order to substantiate the case for the purposes of grant of bail.

The learned Deputy Advocate General has submitted a report being report No.1792/AR/20- 21 dated 21st May, 2021, which has been submitted by the Senior Superintendent District Jail, Haridwar, wherein, it has been observed that in the ultimate conclusion of Session Trial No. 13 of 2019, which was conducted, as against the present applicant, he had been convicted by the judgment passed by the learned Trial Court on 19th January, 2021.

In view of the aforesaid judgment of conviction dated 19th January, 2021, which has been referred in the report of Senior Superintendent of Jail, dated 21st May, 2021, this Bail Application has been rendered infructuous. Accordingly, the same is dismissed as having rendered infructuous.

(Sharad Kumar Sharma, J.) Dated 09.06.2021 Shiv