SAHBAN ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Bail Application No.2910 of 2021, "Sahban Ali vs. State of Uttarakhand", filed in connection with Case Crime No.96 of 2021, registered with Police Station Vikasnagar, District Dehradun for the offence under Ss. 376 of IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012, was allowed on 22/11/2021.

(2.) Heard Mr. Rajat Mittal, the learned counsel for the applicant and Mr. P.S. Uniyal, the learned Brief Holder for the State.

(3.) Mr. Rajat Mittal, the learned counsel appearing for the applicant, submitted that the applicant is in judicial custody under Sec. 376 of the IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012 along with Sec. 506 of the IPC and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012.