AVDHESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Avdhesh is in judicial custody in FIR No.99 of 2021, under Ss. 354, 363, 366A, 506, 376AB IPC and Ss. 9/10 and 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Prem Nagar, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, the applicant, who happens to be the maternal uncle of the victim, a young girl of 10 years of age, enticed the victim and took her towards forest. When the informant and his wife came to know about it, they followed him and got the victim released from the clutches of the applicant. In that process, the FIR records that, there was a scuffle in which the applicant also sustained injuries.