ARPIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter Affidavits are taken on record. Delay Condonation Applications IA Nos. 1 and 2 of 2023 stand disposed of, accordingly.

(2.) Applicant Arpit is in judicial custody in FIR No.465 of 2022, under Ss. 363, 366-A, 376(3), 376(2)(n) IPC and Ss. 3, 4(2) and 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Bahadarabad, District Haridwar. He has sought his release on bail.

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