VIVEK KASHYAP Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') read with Sec. 482 of the CrPC, seeking regular bail in FIR No. 111/2023 dtd. 16/2/2023, registered at Police Station Bhajan Pura, for offence under Sec. 363 of the Indian Penal Code, 1860 ('IPC').

(2.) Charge sheet has been filed against the applicant for the offence under Ss. 363/376(3)/366/471 of the IPC read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act').

(3.) The present FIR was registered on a complaint given by the mother of the victim, alleging that her daughter who was 14 years of age, had been missing since 14/2/2023.