AAKASH SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Aakash Saxena, who is in judicial custody in Case Crime No.333 of 2022, under Ss. 363, 366A, 376(3), 376(2) (n) of IPC and u/s 3/4 (2), 5(1)/6 of POCSO Act, Police Station Kotwali, District Haridwar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Counsel for the State has placed the copies of the statements of prosecutrix and her father i.e. the complainant received on the portal of the prosecution office, which is taken on record.