BHUPENDRA RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody in Special Sessions Trial No.30 of 2023 in connection with FIR No.14 of 2023, dtd. 2/6/2023, under Ss. 363, 366, 376 IPC and Ss. 4(2) of The Protection Of Children From Sexual Offences Act, 2012, Police Station Tharali, District Chamoli. He has sought his release on bail.

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

(3.) According to the FIR, the victim, a young girl of 14 years left her house on 1/6/2023 at 03:00 PM. She did not return. Suspicion was raised on the applicant that it is he, who might have taken the victim along with him as the applicant is also not in the village.