IMRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Imran is in judicial custody in FIR/Case Crime No. 06 of 2022, under Sec. 363, 376(2) (n) IPC, and Sec. 3/4 of the Protection of Children From Sexual Offences Act, 2012, Police Station G.R.P. District Dehradun. He has sought his release on bail.

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

(3.) On 3/3/2022, the victim was with her family at the railway station when she was lost. A search was made, but she could not be traced. Her father lodged a report. It is the prosecution case that it is the applicant who enticed the victim and took her Delhi. He had earlier threatened the victim and had physical relations with her and continued on multiple occasions.