SHOBHIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shobhit Kumar is in judicial custody in Case Crime No.356 of 2020, under Ss. 363, 366-A, 376 IPC and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station-Nehru Colony, District- Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, the victim, a young girl of 14 years of age and the daughter of the informant, was enticed by the applicant. The informant first moved a missing report before the police. Subsequently, when he came to know that it is the applicant, who enticed his daughter, he lodged a report. They both were recovered.