MURSALEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in connection with Special Sessions Trial No. 191 of 2023, in FIR /Case Crime No. 758 of 2023, under Sec. 363, 366, 376 (2) (n), 376 (3), 506 IPC and Sec. 5(l )/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Laksar, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 13/9/2023, the applicant enticed the victim, a young girl and left her on the same date at 10:00 in the night. The victim revealed it to her family members that the applicant took her to a place and did galat-kaam with her and also made video of it. FIR records that the victim had then revealed that the applicant had threatened her that in case, she reveals the incident to anyone, the photographs would be made viral.