MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT , who is in jail in connection with Case Crime No. 74 of 2014, relating to offences punishable under Sections 452 and 354 of IPC and Section 8 of the Protection of Children form Sexual Offences Act, 2012, Police Station -Vikas Nagar, District Dehradun, has sought his release on bail.

(2.) HEARD learned counsel for the parties, perused the material on record and considered the grounds taken up in the bail application.

(3.) CONSIDERING the facts and attenuating circumstances, a case of bail is made out in favour of the applicant.