SHABAZ 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 First Information Report No.164 of 2023, registered at Police Station Kotwali Roorkee, District Haridwar. Applicant is in judicial custody under Ss. 363, 366, 376(2)(n) of the Indian Penal Code, 1860 and Sec. 5(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Aditya Pratap Singh, learned counsel for applicant and Mr. V.S. Rathore, learned AGA for the State.

(3.) Mr. Aditya Pratap Singh, Advocate, has submitted that the applicant, aged about 19 years, has been falsely implicated in the present matter. He is in custody since 16/2/2023. He has no criminal history. He is a permanent resident of District Haridwar, and, the alleged victim (PW3), aged about 18 years, did not support the case of the prosecution and she has turned hostile.