ANUJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Anuj is in judicial custody in Case Crime No.219 of 2021, under Ss. 363, 366-A, 376 (2) (n) of IPC and 5(1)/6 of Protection of Children from Sexual Offences Act, 2012 ("the Act"), Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR lodged by the mother of the victim, on 10/3/2021, the victim aged about 17 years was enticed by the applicant. After trial, charge-sheet has been submitted and the trial is under way and the witnesses have also been examined.