SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with Case Crime No.453 of 2021, registered at police station Gangnahar, District Haridwar. Applicant is in judicial custody under Ss. 363, 366A, 376(2) (n) of the Indian Penal Code, 1860 and Sec. 5(1)(j) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) An FIR was lodged by the prosecutrix's father that the applicant kidnapped his minor daughter on 2/7/2021. Prosecutrix was recovered during the investigation. After completion of the investigation, charge-sheet was filed.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.