VISHAL YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vishal Yadav is in judicial custody in Case Crime No.67 of 2021, under Ss. 363, 366A, 376 IPC and Sec. 3/4 of the Protection of Children From Sexual Offences Act, 2012, Police Station Rajpur, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, the victim, a young girl aged 13 years, was found missing from her house. The FIR was lodged by her mother raising suspicion on the applicant as the person, who might have enticed her. Subsequently, the victim revealed that she had gone with the applicant.