DEEPAK SHEEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with F.I.R. No.57 of 2021, registered with Police Station Sitarganj, District Udham Singh Nagar for the offence under Ss. 363, 366, 376 of I.P.C. and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) The informant lodged an FIR on 19/2/2021 stating therein that his minor daughter was missing since 17/2/2021 from her school. During the investigation, the victim was recovered from the custody of the present applicant on 25/2/2021. The victim was medically examined. Her statement under Sec. 164 of the Code of Criminal Procedure, 1973 was recorded. After completion of the investigation, charge-sheet has been filed. During the trial, the statement of the victim, PW1, is recorded.

(3.) Heard Mr. Kishore Kumar, learned counsel holding brief of Mr. N.K. Papnoi, learned counsel for the applicant and Mrs. Meena Bisht, learned Brief Holder for the State.