KARAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist Karan Kumar is a Child-In Conflict With Law ("CIL"). He seeks bail in Case Crime No. 17 of 2022, under Sec. 376 IPC, and Sec. (SIC) of the Protection of Children from Sexual Offences Act, 2012, Police Station Didihat, District Pithoragarh.

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

(3.) According to the FIR, the victim, a girl aged 14 years left her house on 12/6/2022 at 11:00 a.m. without informing anyone in the family. It is the prosecution case that she was enticed by the applicant, who is also a child.