PIYUSH JOSHI 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 FIR No. 14 of 2022, registered with Police Station Mukhani, District Nainital for the offence under Ss. 323, 506, 376(3) of IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Girish Chandra Lakhchaura, the learned counsel for the applicant and Mr. Atul Kumar Shah, the learned Deputy Advocate General for the State.

(3.) Mr. Girish Chandra Lakhchaura, the learned counsel for the applicant, submitted that the applicant is an innocent person; he has been falsely implicated in this matter; the victim has not supported the prosecution case; the applicant is a permanent resident of District Nainital; he has no criminal history and he is in jail since 12/1/2022.