VIVEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Vivek and Anurag @ Vasu are in judicial custody in Case Crime No.450 of 2023, under Ss. 363, 376-D, 328 and 506 IPC and Sec. 5(g)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Ramnagar, District Nainital. They have sought their release on bail.

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

(3.) According to the FIR, on 8/10/2023, at 6:30 PM, the applicants took the victim from her house by concealing their identity and raped her collectively. The victim was located by police. Thereafter, the victim revealed the incident to her father.