YASHWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Objection(s) to the Bail Application is taken on record.

(2.) The appellant-Yashwant Singh has been convicted for the offence punishable under Ses. 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as, "the Act, 2012"), under Ss. 354A and 354D IPC, and, in view of Ses. 42 of the said Act, 2012, he has been sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.5,000.00.

(3.) Heard Mr. B.M. Pingal, learned counsel appearing for the appellant and Mr. Pramod Tiwari, learned Brief Holder for the State on the Bail Application No.1 of 2022.