LOKENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No.310 of 2023, registered at police station Laksar, District Haridwar. Applicant is in judicial custody under Ss. 363, 366, 376 of the Indian Penal Code, 1860 and Sec. 3(a) read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Mr. Ram Nivas Singh Rana, Advocate, contended that under 164 of the Code of Criminal Procedure, 1973, the statement of the alleged victim, aged about 17 years and 9 months, was recorded on 19/4/2023, in which, she stated that no physical relationship was established between her and applicant, and, the same statement was given by her before the Medical Officer.

(3.) Mr. Ram Nivas Singh Rana, Advocate, has further submitted that the applicant, aged about 22 years, is in custody since 19/4/2023, and, he has no criminal history.