MANOJ SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants-Manoj Sharma and Sunder Singh are in judicial custody in FIR No. 12 of 2022, under Ss. 323, 376D, 363, 366A, 120B of IPC and Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Jajerdewal, District Pithoragrah. They have sought their release on bail.

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

(3.) Victim a girl aged 13 years along with her friend had left her house on 1/3/2022 at 9:00 in the morning. She was spotted with co-accused. She did not return home. Investigation was carried out. Subsequently, the victim revealed that, in fact, on the date of incident co-accused molested and repeatedly raped her.