BABLU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Bablu is in judicial custody in FIR No.0085 of 2021, under Ss. 376(2)(n), 376(3), 376(2), 376(f) IPC and Ss. 10, 5(n), 6, 7, 8, and 9(n) of the Protection of Children from Sexual offences Act, 2012, Police Station Kankhal, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the informant has 3 children from her first marriage. Her husband had died four years prior to lodging of the FIR. Thereafter, the informant came in touch with the applicant. The applicant took the informant along with her children to Punjab, where he did galat kaam with the elder daughter of the informant and again in Haridwar, he tried to do so, when the FIR was lodged.