KANCHAN MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All these bail applications arise from same FIR, hence, they are being decided by this common order.

(2.) Applicants - Kanchan Mandal, Sonam Dubey and Rajkumari are in judicial custody in FIR No. 90 of 2020 under Sections 370(4), 363, 366-A, 420, 120-B, 34 IPC, Section 16/17 of Protection of Children from Sexual Offences Act, 2012 and Sections 3, 4, 5 7 and 9 of The Immoral Traffic (Prevention) Act, 1956, Police Station - ., District ...

(3.) Heard learned counsel for the parties through video conferencing and perused the record.