SHUBHAM SANJAY CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No.51 of 2023, registered at police station Transit Camp, District Udham Singh Nagar.

(2.) As per the prosecution, the daughter, aged about 15 years, of the informant (father)was missing since 16/2/2023. First Information Report was registered on 17/2/2023 against unknown person. Applicant was arrested during the investigation. Charge-sheet was filed after completion of the investigation.

(3.) Applicant is in judicial custody under Ss. 363, 366, 376(3) of the Indian Penal Code, 1860 and Sec. 5(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.