LAXMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Laxmi is in judicial custody in FIR/Case Crime No.0222 of 2022, under Ss. 120-B, 366, 370A, 506 of IPC, Police Station SIDCUL, District-Haridwar. She has sought her release on bail.

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

(3.) According to the FIR, the victim was kidnapped and sold to various persons. It is a case against the applicant that she sold the victim to co-accused Nand Lal. Initially it has been the case of the prosecution that the victim was minor.