RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 109 of 2023, under Sec. 363, 366, 376 (2) (n), 376 (3) IPC and Sec. 3 (a)/4 (2), 5 (j)/ (ii)/(6), 5 (l)/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Gangnahar, District Haridwar. He has sought his release on bail.

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

(3.) This is second bail application of the applicant. The first bail application of the applicant was dismissed in non prosecution on 26/2/2024.