KAMLESH 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.04 of 2020, registered with Thana Patti Unchakote, District Nainital for the offence under Ss. 363, 376-D, 506 of IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012.

(2.) The informant, father of the victim, lodged an FIR against the present applicant and co-accused persons. The said FIR was registered on 4/12/2020 under Ss. 363, 376-D, 506 of the IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012. After investigation, charge-sheet has been filed.

(3.) Heard Mr. Manoj Mohan, the learned counsel appearing for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General appearing for the State through video conferencing.