MONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 134 of 2023, registered at police station Khanpur, District Haridwar.

(2.) Applicant is in judicial custody under Ss. 120B, 363, 366A, Sec. 354 of the Indian Penal Code, 1860 and Sec. 7 read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) As per the First Information Report dtd. 15/6/2023, present applicant along with two co-accused persons kidnapped the 17 years old daughter of the informant on 14/6/2023 at 11:00 a.m.