RADHEY SHYAM @ PAPPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Radhey Shyam @ Pappu, who is in jail in connection with crime / FIR No. 128 of 2010, relating to offences punishable under Section 363, 366 read with Section 34 of I.P.C., Police Station Kichha, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the papers on record.

(3.) Learned counsel for the applicant submitted that complainant "™s daughter, who is said to have been abducted, is major. Attention of this Court is drawn to the statement recorded of the victim under Section 161 of Cr.P.C., by the Investigating Officer, annexed with the affidavit filed with the bail application, in which the girl has stated that she was 18 years of age. She has further stated that she was not subjected to rape or molestation.