SAHRUKH AND USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No.320 of 2021, registered with Police Station Kotwali Laksar, District Haridwar for the offence under Ss. 323, 363, 376-D, 376(3), 506 of IPC and Ss. 5(g)/6 of Protection of Children from Sexual Offences Act, 2012.

(2.) According to the F.I.R. dtd. 1/4/2021, a gang rape was committed on the daughter of the informant. After the investigation, charge sheet was filed. During the trial, four witnesses were examined by the prosecution.

(3.) Heard Mr. Parikshit Saini, learned counsel holding brief of Mr. Mohd. Safdar, the learned counsel for the applicants and Mr. Rohit Dhyani, the learned Brief Holder for the State.