WASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Waseem is in judicial custody in FIR No.238 of 2020, under Ss. 376-D, 506, 323, 34 IPC and Sec. 5(g)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Kotdwar, District Pauri Garhwal. He has sought short term bail on the ground of marriage of his sister.

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

(3.) Learned counsel for the applicant would submit that the applicant's sister's marriage is to be held on 15/5/2022 and he intends to attend the marriage and help his father in marriage arrangements. It is also argued that the trial of the case has been stayed by this Court in C-482 No.116 of 2021. Trial is yet to proceed.