PREETI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Preeti @ Preet is in judicial custody in FIR No.152 of 2023, under Ss. 363, 377 IPC and Sec. 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Bhagwanpur, District-Haridwar. She has sought her release on bail.

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

(3.) According to the FIR, the applicant enticed a young girl of 17 years of age from her house. It is the case of the prosecution that, subsequently, when the victim was recovered, she revealed that she was in love with the applicant. They both had established physical relations. Initially, the victim had objected to the activities of the applicant on the ground that she being woman, how could they marry. But the statement of the victim, recorded under Sec. 161 of the Code of Criminal Procedure, 1973, reveals that at it, the applicant had replied that she would remove her breasts.