AMIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Amir is in judicial custody in Case Crime No.1057 of 2022, under Ss. 363, 366, 376(2)(n) IPC and Sec. 5(l))/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station-Manglour, District- Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, a girl of 17 years of age left her house on 12/9/2022 for tuitions, but she did not return. Her father lodged an FIR suspecting the applicant as the person, who has enticed her. The FIR records that, in fact, the applicant would molest the victim on her way to school.