DEEPAK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Deepak Kumar, who is in judicial custody in Case Crime No.0004 of 2024 under Sec. 67A of IT Act, under Ss. 504 and 506 of IPC and under Sec. 11/12 of POCSO, Thana Askote, District Pithoragarh, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant/accused is innocent and has been falsely implicated in the instant crime; that, the applicant/accused is not named in the FIR; that, the charge sheet has been filed; that, the applicant/accused is languishing in jail since April 2024 and the applicant/accused is entitled to be released on bail.

(3.) Learned counsel appearing for the State would fairly admit that the present applicant/accused is not named in the FIR.