SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.839 of 2023, under Ss. 363, 366, 377, 511 IPC and Sec. 9/10 of the Protection of Children from Sexual Offences Act, 2012, Police Station Laksar, 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, the applicant forcibly took a young boy of 14 years of age in the field and he wanted to establish carnal relations with him against the order of nature, but, meanwhile, the brother of the victim could notice it. The victim is a deaf and dumb boy.