TAUFIK AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Taufik Ahmad is in judicial custody in FIR No. 133 of 2023, under Ss. 363, 366A, 376, 323, 506 IPC and Sec. 5/6 of Protection of Children From Sexual Offences Act, 2012, Police Station Jaspur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) The victim a young girl aged 17 years had left her house on 31/3/2023 at 9:00 in the morning for school, but she did not return. Subsequently, she was found abandoned on a road side by the Police. It is the case that the applicant called her under some pretext and forcibly took her at various places and established physical relations with her. She was threatened also and finally, the applicant tried to kill her and left her in abandoned state.