AJAD ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.221 of 2022, registered at police station Sahaspur, District Dehradun. Applicant is in judicial custody under Ss. 363, 366 A, 376, 506 of the Indian Penal Code, 1860 and Sec. 5 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Rajat Mittal, learned counsel for applicant through video conferencing and Mr. Pratiroop Pandey, learned A.G.A. for State.

(3.) Mr. Rajat Mittal, Advocate, has submitted that the applicant has been implicated in the present matter; applicant, aged about twenty one years, has been falsely implicated in the present matter; he is in custody since 7/8/2022; he is a permanent resident of District Dehradun; he has no criminal history, and, so called victim (PW1) did not support the case of the prosecution and she has turned hostile.