MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.301 of 2022, registered at Police Station Kunda, District Udham Singh Nagar for the offence under Ss. 363, 366A, 506, 370(4), 368 of the Indian Penal Code, 1860, Sec. 16 read with Sec. 17 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 9/10/11 of the Prohibition of Child Marriage Act, 2006.

(2.) The First Information Report was lodged by the mother of the victim. The said FIR was registered against the unknown persons. Charge-sheet has been filed against the applicant ' accused.

(3.) Heard Mr. Mani Kumar, learned counsel for applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General with Ms. Shivangi Gangwar, learned Brief Holder for the State.