ABHISHEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.479 of 2023, under Ss. 363, 366, 376(3), and 376(2)(n) IPC, and Ss. 3(a)/4(ii), 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Jhabrera, District- Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 2/9/2023, at about 2:00 PM, the applicant enticed the victim, a young girl of 15 years of age.