AJAY SARKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.91 of 2019, registered with Police Station Dineshpur, District Udham Singh Nagar, for the offences punishable under Sections 363, 366-A and 376(2)(N) of the I.P.C. and Section 5(L)/6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 (in short as 'the Act, 2012').

(2.) An FIR was lodged on 17.07.2019 by the father of the victim with the allegations that the applicant/accused kidnapped her daughter. The FIR was registered for the offences punishable under Sections 363, 366 of the I.P.C. and Section 17 of the Act, 2012. During investigation, the offences punishable under Section 376 (2)(N) of the I.P.C. and Section 6 of the Act, 2012 were added.

(3.) Heard Mr. Vikas Anand, learned counsel for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State of Uttarakhand.