SHOKEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Supplementary affidavit, filed by the applicants, is taken on record.

(2.) Present Bail Application has been filed for grant of regular bail in connection with the Case Crime No.01 of 2023 (Sessions Trial No.106 of 2023), registered at Revenue Police Station Patwari, Chhetra Masak, Tehsil Chakrata/ Police Station Kalsi, District Dehradun.

(3.) Applicants are in judicial custody under Ss. 363, 366A, 376D, 504 of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012.