VIKAS YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vikas Yadav is in judicial custody in Case Crime No.0378 of 2023, under Ss. 323, 458, 376(2) IPC and Sec. ' of the Protection of Children from Sexual Offences Act, 2012, Police Station- Thana Kashipur, District- Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, in the intervening nigh of 1/2/8/2023, morning at 3-4:00, two persons jumped into the house of the informant. The informant caught hold of them, but he was attacked by them with a knife. One of them is the applicant. They are named. Subsequently, it is the prosecution case that two minor daughters of the informant had relations with the two boys. One of them is the applicant. The applicant had come to meet the daughter of the informant, but somehow, he was detected.